JULEE KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned AC to GP-27 for the State.

(2.) The petitioner in the present case is seeking a direction to the District Magistrate, Banka (respondent no. 4) to dispose of the matter which was remanded by the Divisional Commissioner, Bhagalpur (respondent no. 3) vide his order dtd. 1/6/2011 passed in Misc (Anganwadi) Appeal No. 34 of 2010-11.

(3.) Learned counsel for the petitioner submits that this petitioner was appointed as Anganwadi Sevika. She was removed vide order dtd. 26/6/2007 passed by the District Magistrate, Banka in complete violation of principles of natural justice. She applied for review of the order but that was rejected. The petitioner moved this Court in earlier round in CWJC No. 5203 of 2010. It was submitted that the Commissioner was the competent authority to hear the appeal against the order of the District Magistrate under the regulation as framed in 2006 read with the Amendment dtd. 25/7/2008. Taking note of the submissions of learned counsel for the petitioner and the State, this Court vide order dtd. 21/9/2010 disposed of the writ application with a direction to the Divisional Commissioner, Bhagalpur to hear the appeal and adjudicate the matter on merit after hearing all concerned within the maximum period of four months.