UMA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Sudhir Kumar Singh, learned counsel appearing for the petitioner, Mr. Anil Kumar Singh, learned Government Pleader No.26 for the State and Mr. Prashant Kashyap, learned counsel appearing for the private respondent.

(2.) The petitioner is aggrieved by the order dated 5.6.2012 passed by the District Magistrate, Siwan in Misc. Case No.70 of 2009-10, whereby the petitioner has been terminated from the post of Anganbari Sevika on ground that she did not possess requisite qualification as the Prathma degree obtained by the petitioner from the Hindi Sahitya Sammelan, Allahabad is not recognised by the State Government.

(3.) Facts of the case briefly stated is, that the petitioner was appointed as Anganbari Sevika on 26.3.2004. Her appointment was cancelled on 3.12.2004. She came before this Court in CWJC No.6656 of 2005 and a Bench of this Court vide order passed on 7.9.2005 allowed the writ petition. A copy of the order is placed at Annexure-3. The private respondent thereafter came before this Court in CWJC No.13154 of 2005 praying for review of the order passed in CWJC No.6656 of 2005 which was declined. Liberty, however, was granted to the private respondent to raise her objection before the District Magistrate, Siwan.