KAMLAWATI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD.

(2.) THE petitioner has challenged the order of the District Magistrate, West Champaran, Bettiah, dated 28.4.2005, by which the services of the petitioners, who were selected as Angan Bari Sewika/ Sahayika have been cancelled and the Mukhiya of Bagaha Prakhand has been asked to convene a meeting afresh and make a fresh selection. In spite of repeated adjournments, State has filed no counter affidavit. It was earlier ordered that if no counter affidavit is filed by the next date the writ petition will be taken up and disposed of on the basis of averments available on records.

(3.) HEARD the parties and with their consent this writ petition is being disposed of at the stage of admission itself.