PUJA KUMARI, WIFE OF PRAMOD PASWAN, RESIDENT OF VILLAGE + P.O. Vs. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, DEPARTMENT OF SOCIAL WELFARE, GOVT. OF BIHAR, PATNA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The challenge in the preset intra-court appeal under Clause-X of the Letters Patent of Patna High Court is directed against the order dated 03.03.2015 passed by the learned Single Bench by which C.W.J.C. No. 3279 of 2015, filed by the appellant has been dismissed.

(3.) The appellant was selected as Sevika in the Gram/Aam Sabha held on 11.06.2013 in the Anganwari Centre at village-Merhkuri under Ward No. 9 in Gram Panchayat Raj, Bijubigha. On 30.09.2013, the respondent no. 7 submitted complain before the District Magistrate, Nawadah which was sent to the District Programme Officer, Nawadah for necessary action. By order dated 17.02.2014, the District Programme Officer, Nawadah cancelled the selection of the appellant on the ground that the name of the husband of the appellant is mentioned in the voter list of Ward No. 10 whereas the resident of Ward No. 9 had to be given preference as the centre was in Ward No. 9. The appeal preferred by the appellant before the Deputy Director (Welfare), Magadh Division was also rejected on 27.01.2015. The same was assailed in C.W.J.C. No. 3279 of 2015 before the learned Single Bench and dismissal of the writ petition has given rise to the present appeal.