GEETA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned AC to SC 6 for the State.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The grievance of the petitioner is that pursuant to a vigilance enquiry made with regard to the working of the Nagar Panchayat, Bakhari, in the district of Begusarai, a report was submitted to the Urban Development and Housing Department, Government of Bihar, seeking action against various persons. The same was forwarded to the District Magistrate, Begusarai, by the department for sending names of all persons, including public representatives, which would include the petitioner, who is the sitting Chief Councillor of the Nagar Panchayat, so that appropriate action be taken.