PRITI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned AC to GP 10 for the State.

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

(3.) Learned counsel for the petitioner submitted that the Executive Officer (respondent no. 6) is behaving arbitrarily and is misusing his powers. It was submitted that the specific direction of the petitioner, who is the Pramukh of Sirdala Block Panchayat Samiti in the District of Nawada, is facing great difficulty in performing the duties due to which the work of the Panchayat is suffering. It was submitted that the respondent no. 6 is not obeying the direction of the petitioner with regard to holding of meeting of the Panchayat Samiti and on the date which is fixed by the petitioner, no meeting is called, and on the contrary, the date fixed is by the respondent No. 6 at his whim. It was submitted that even the communication of the respondent no. 6 with regard to fixing the date of the meeting as 11.01.2020 in terms of his communication dated 31.12.2019 is totally misleading and mischievous. It was submitted that falsely in such letter it has been stated that the petitioner on a letter pad had fixed such date. It was submitted that the same is categorically denied. Learned counsel submitted that he has filed petition before the Principal Secretary, Panchayati Raj Department, Government of Bihar as well as the District Magistrate, Nawada with regard to her grievances but the same has not been acted upon. It was further submitted that various schemes, which were never passed by the Gram Sabha, have been shown to have been passed, which is a grave and serious illegality committed by the respondent no. 6.