BINDESHWAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Appeal preferred under Clause 10 of the Letters Patent arises out of the judgment and order dated 1st September, 2010 passed by the learned Single Judge in above C.W.J.C. No. 9374 of 2010*. The Appellant before us is the writ Petitioner.

(2.) The writ Petitioner was elected as the Mukhiya of the Gram Panchayat, Basantpur, Block, Amnour, District, Saran at Chapra. By order dated 27th May, 2010 made by the State Government in exercise of the power conferred by Section 18(5) of the Bihar Panchayat Raj Act, 2006, the writ Petitioner was removed from the office of the Mukhiya.

(3.) Feeling aggrieved, the writ Petitioner filed above C.W.J.C. No. 9374 of 2010 before this Court. The learned Single Judge was pleased to dismiss the writ petition. Therefore, the present appeal.