KUMARI JAYANTI SINHA 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 for quashing of the order dtd. 14/6/2023 passed by the Collector cum District Magistrate, Patna in Anganwadi Appeal Case No. 10/2019-20 (Annexure-6), as well as for quashing of the order dtd. 28/8/2019 passed by the District Programme Officer, Patna in Anganwadi Appeal Case No. 56/2017 (Annexure-5). Further prayer has been made for quashing of the selection of respondent no.8 who has been selected/appointed on the post of Sevika at Centre No. 233, Ward No. 9, Gram Panchayat- Vhadaura, Block- Masaurhi, District- Patna in pursuant to order dtd. 28/8/2019 passed in Anganwadi Appeal Case No. 56/2017. Further prayer has been made for directing the respondents to issue selection/appointment letter in favour of the petitioner and allow her to join on the post of Sevika at Centre No. 233, Ward No. 9, Gram Panchayat- Vhadaura, Block- Masaurhi, District- Patna in place of respondent no.8.

(3.) Learned counsel for the petitioner submits that the petitioner has appeared in the selection process of Anganwadi Sevika and Sahayika and following the due process, she was selected on 13/10/2017 for the post of Sevika and thereafter, joined on 15/10/2017 and regularly discharging her duty. In the meantime, the petitioner also participated in the Job Course Training and in this regard, on 15/2/2018, the petitioner granted a certificate from Rural Female Development Welfare Institute through Anganwadi Training Centre, Ramchandarpur, Biharsharif, Nalanda. Counsel further submits that after joining of the petitioner, a complaint was filed against the petitioner which was entertained by the D.P.O bearing Anganwadi Appeal Case No. 56/2017. After hearing both the parties, the D.P.O has allowed the said Anganwadi Appeal Case No. 56/2017 in favour of the respondent no.8 by cancelling the selection of the petitioner, and at her place, the respondent no.8 was directed to be joined. Counsel further submits that being aggrieved and dissatisfied with the order dtd. 28/8/2019 passed by the D.P.O in Anganwadi Appeal Case No. 56/2017, the petitioner has preferred appeal before the Collector cum District Magistrate, Patna bearing Anganwadi Appeal Case No. 10/2019-20 which was also rejected vide order dtd. 14/6/2023.