NEELAM DEVI Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the respondent-State.

(2.) Notices were earlier issued to private respondent No 8 under order dated 20.11.2017 passed on IA No 4408 of 2014 seeking stay of the order dated 07.05.2014 passed by the Commissioner, Darbhanga on the Angal Bari Appeal Case No 28 of 2012-2013. Same was filed by the petitioner against the order of the Collector dated 09.04.2012 whereby and whereunder the Collector, Madhubani, while setting aside the selection of the petitioner as Angan Bari Sevika for Centre No 47, Dharamdiha, Anchal - Phulparas in the district of Madhubani, has directed that proceedings be conducted afresh as the same was not in accordance with law since the selection process has been conducted on the basis of Mapping Register which was not in accordance with the Resolution dated 12.06.2009 under which the Caste Barhai has been placed under Extremely Backward Class. The said order has been challenged by the petitioner by filing Angan Bari Appeal Case No 28 of 2012-2013 which appeal has been rejected by order dated 07.05.2014 passed by the Appellate Authority being the Commissioner, Darbhanga Division.

(3.) Private respondent No 8, who had challenged the petitioner's selection before the Collector, also filed an appeal challenging the said order. The same was numbered as Angan Bari Appeal No 32 of 2012.