INDU KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Shashi Bhushan Kumar, learned counsel appearing for the petitioner, Mr. Ramadhar Singh, learned Government Pleader No.25 for the State and Mr. Arun Kumar, learned counsel appearing for the private respondent no.8. With the consent of the parties the writ petition has been heard with a view to its final disposal at the stage of admission itself.

(2.) The petitioner is aggrieved by the order dated 8.8.2015 passed by the Deputy Director, Welfare, Patna Division, Patna in Anganwari Miscellaneous Appeal No.157 of 2012, whereby the Deputy Director, Welfare, Patna Division, Patna while allowing the appeal of the appellant who is respondent no.8 herein, has issued direction to appoint her as Anganwari Sevika in Village- Satsa-2, Ward No.6, Centre Code No.111 in the district of Rohtas. A copy of the order is impugned at Annexure 6 to the writ petition. The petitioner is also aggrieved by the consequential order passed by the Child Development Project Officer, Kochas in the district of Rohtas bearing Memo No.451 dated 1.12015, a copy of which is impugned at Annexure 7 whereby the order of the Deputy Director, Welfare is sought to be implemented and the petitioner has been relieved from the post.

(3.) The facts leading to the writ petition briefly stated is that the respondent no.8 herein was initially appointed as Anganwari Sevika for the centre in question and whose appointment was questioned by one Nand Kumari in CWJC No.6958 of 2010 and vide judgment and order passed on 11.2011 a coordinate Bench of this Court disposed of the writ petition with a direction to the District Magistrate, Rohtas to examine the matter and dispose of the same within a period of three months from the date of receipt/production of a copy of the said order.