Poonam Kumari vs The State Of Bihar & Ors.

Date : 20-08-2026 Heard learned Advocate for the respective parties.

Considering the nature of the dispute as has arisen in the present writ petition, as also the pronouncement of the learned Division Bench in Ram Dulari Devi Vs. State of Bihar & Ors. (LPA No. 695 of 2023) which came to be disposed off on 09.04.2026 with a clear finding that the engagement/selection to the post of Anganwadi Sevika is not a statutory appointment under any service rules, but is part of a welfare scheme framed by the Government, namely the Integrated Child Development Services (ICDS); such engagement is governed by the executive instructions and guidelines, and does not confer any enforceable statutory right so as to warrant interference under writ jurisdiction.

The aforesaid order of the learned Division Bench has been passed in the light of the mandate of the Apex Court in State of Karnataka Vs. Ameerbi & Ors., (2007) 11 SCC 681 as well as the order passed by a Bench of this Court in Urmila Kumari Vs. The State of Bihar & Ors. 2024 (1) BLJ 361 holding that the dispute pertains to engagement under a Government scheme and does not involve violation of a statutory provision or enforceable legal right.

This Court finds that the present writ petition is not maintainable. Accordingly, the same stands dismissed.

However, the petitioner is at liberty to approach before the competent authority/forum in accordance with law.