RINA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The present writ petition has been filed against the order passed by the Collector-cum-District Magistrate, Supaul dtd. 9/11/2019 in Anganwari Appeal Case No.11/2019 as well as the order dtd. 7/12/2018, passed by the C.D.P.O., Triveniganj, Supaul issued vide memo No. 867.

(3.) The submission of the petitioner is that the said dispute has come before this Court earlier in CWJC No. 16430 of 2016 (Usha Raman vs. the State of Bihar and Ors.). Thereafter, the matter was remitted back, but the Collector at the time of hearing the appeal, has left to consider that the earlier center has been bifurcated into three centers and, accordingly, the situation in the light of Aanganbari rules has been completely changed, but this aspect has not been considered by the Collector at all.