SUNAINA KUMARI Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) Pursuant to an inspection dated 11.02.2012 of the Anganbari Kendra bearing Centre No. 17 petitioner's selection as Anganbari Sahayika for Kendra in question has been cancelled for alleged absence from 09.02.2012 to 12.02.2012.

(3.) The petitioner had earlier approached this Court by filing a writ petition which was disposed off with liberty to the petitioner to approach the Commissioner, Patna for redressal of her grievance under order dated 12.10.2012 passed in C.W.J.C. No. 19267 of 2012. Pursuant thereto the petitioner has approached the Court of the Commissioner, Patna Division, Patna and her Appeal no. 7 of 2013 has finally been rejected affirming the order cancelling the selection of the petitioner as Anganbari Sahayika. The order passed in Appeal dated 01.11.2014 is impugned in the instant writ petition.