BIBHA RANI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ravi Ranjan, learned counsel for the petitioner and Mr. Banwari Sharma, learned counsel for the respondent No.8. There is no representation on behalf of the State.

(2.) With the consent of the parties the writ petition has been heard with the view to final disposal at the stage of admission itself.

(3.) The petitioner is aggrieved by the order dated 8.3.2010 passed by the Commissioner, Tirhut Division, Muzaffarpur in Service Appeal No. 198 of 2009 whereby the Divisional Commissioner while setting aside the order dated 27.8.2009 of the Collector, Muzaffarpur enclosed at Annexure-6, has upheld the appointment of the respondent No.8 as Anganbari Sevika, Tatama Tola, Kanti, Kushi, Ward No. 4, Centre No. 15 Block-Kanti in the district of Muzaffarpur.