SUGANDHI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Court has heard Ms. Sugandhi Kumari, the petitioner in person and Mr. Abhinav Shrivastava, learned Senior Advocate appearing on behalf of the respondent nos. 2 and 3, whereas respondent nos. 9, 10 and 11, on notice, appeared through Ms. Dimpal Kumari, learned Advocate.

(2.) The writ petition has been filed challenging the order dtd. 10/10/2019 stated to have been issued jointly by the Chairman, Secretary and Treasurer of Dharohar Jeevika Mahila Sankul Sangh Cluster -2 Dalsagar, Block -Buxar Sadar, whereby the petitioner, who was working as Cluster Facilitator, Dharohar Jeevika Mahila Sankul Sangh, Buxar, has been terminated.

(3.) It would be worth noticing here that a Bench of this Court vide its order dtd. 28/4/2026 while considering the fact that despite service of notice upon respondent nos. 9 to 12, the respondents, who have issued the termination order, have not entered appearance to contest the writ petition filed by the petitioner, stayed the impugned order of termination. Notwithstanding the order granting stay of operation of the impugned order of termination, when the petitioner has not been reinstated and/or her joining has not been accepted on her post of Cluster Facilitator, the petitioner preferred MJC No. 1576 of 2026. Both the matters were tagged together and taken up on 25/1/2026; on request of the learned Advocate for the respondent nos. 9, 10 and 11 to ensure filing of response to the writ petition, time was allowed with a clear observation that in the meantime the order dtd. 28/4/2026 must be complied in its letter and spirit.