SUMAN KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and the learned Counsel for the respondent State. The writ petition has been filed claiming relief of quashing of the order dated 7.2.2011 passed in Service Appeal No. 215 of 2009, whereby order dated 23.1.2008 passed by respondent No. 2 cancelling selection of respondent No. 9 as Anganwari Sevika for Center No. 111 has been set aside.

(2.) The petitioner after cancellation of selection of respondent No. 9 under order dated 23.1.2008 issued by Director, Integrated Child Development Service, Bihar, Patna was selected as Anganwari Sevika for the same center.

(3.) Counsel for the petitioner submits that once the petitioner had come to be selected as Sevika for the center in question by order dated 23.1.2008, the appellate order passed by the Collector, that also after lapse of period of limitation, is unsustainable since the petitioner was not made party to the proceedings before the Collector.