RANJU DEVI Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner. None appears on behalf of the State.

(2.) The petitioner who was working as Anganbari Sevika at Centre No. 122 of Jalalpur in the District-Saran is aggrieved by cancelling of her selection as Anganbari Sevika on the alleged ground of non-distribution of take-home ration on 28.12.2007.

(3.) The petitioner had earlier moved this Court by filling C.W.J.C No. 8034 of 2010. The writ petition was disposed off on 04.03.2011 and the Commissioner-cum-Secretary, Social Welfare Department was directed to hear the appeal of the petitioner and dispose off the same in accordance with law.