PINKU KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. P K Shahi, learned senior counsel for the petitioner and learned AC to GP 6 for the State.

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

(3.) The grievance of the petitioner is that in a proceeding under Section 18(5) of the Bihar Panchayat Raj Act, 2006, he has been removed from the post of Mukhiya of Gram Panchayat Raj Ekrama in the district of Sheikhpura by order passed by the respondent no. 2 dated 09.05.2019.