KUMARI REKHA BHARATI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and the respondents.

(2.) In this Letters Patent Appeal, the challenge is made to the order dated 07.09.2016 passed in CWJC No. 2120 of 2014, by the learned Single Bench of this court, by which the writ petition filed by respondent no.9, has been allowed, which was filed for quashing the order dated 20.03.2013 passed by the Collector, Muzaffarpur in Case No. 83(Misc)/2012-13, cancelling her appointment to the post of Aanganwari Sevika, Center No.43/9, Block Muraul, Gram Panchayat Mirapur within the district of Muzaffarpur, on the ground that at the time of her appointment made in the year 2008, her father was a government teacher. The respondent no.9 had also sought for quashing of the order dated 30.10.2013 passed in Service Appeal Case No. 246 of 2013 by the Commissioner, Tirhut Division, Muzaffarpur, by which the order of cancellation of appointment of the respondent no.9 as referred above came to be affirmed.

(3.) The brief facts, leading to this Letters Patent Appeal are as under:-