SANGEETA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Upon consideration of the facts and circumstances and the grounds stated in this application, this application shall stand allowed and L.P.A. No. 535 of 2006 which stood dismissed for non-prosecution on 5.2.2007, shall stand restored to its original file.

(2.) Upon a joint request of learned counsels for the parties, Letters Patent Appeal No. 535 of 2006 is taken up for final hearing at the admission stage.

(3.) This Letters Patent Appeal is directed against the judgment of the learned Single Judge rendered on 19.6.2006 in C.W.J.C. No. 2284 of 2006*, whereby, the writ petition in which the challenge was against the direction and discontinuance of the original writ petitioners from the services of Anganbari Sevika and Sahayika in Pakhanaha Dumaria Gram Panchayat by letter dated 7.1.2006 issued under the signature of the District Welfare Officer, West Champaran, Bettiah, came to be dismissed.