MAMTA KUMARI W/O SURENDRA KUMAR RESIDENT OF MOHANCHAK MILKI, P.O AND P.S. ISLAMPUR, DISTRICT Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) (Oral) - Heard Mr. Shri Krishna Ranjan, learned counsel appearing for the petitioner and Mr. Deepak Kumar, Assisting Counsel to SC-5 and Mr. Rewati Kant Raman for the private respondent.

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

(3.) The petitioner is aggrieved by the order bearing Memo No. 1905 dated 07.9.2013 passed by the District Magistrate, Nalanda in Miscellaneous (Anganwari) Case No. 75 of 2012 whereby the order passed by the District Programme Officer terminating the service of the respondent no. 6 from the post of Anganwari Sevika, Centre No. 84 in the District of Nalanda, has been set aside thus restoring the respondent no. 6 to her post. A copy of such order is impugned at Annexure-4 to the writ petition.