INDU DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and learned Counsel for the State.

(2.) The Petitioner, an elected Mukhiya of Gram Panchayati Raj, Mujauna, Block-Dariyapur, District-Saran at Chapra is aggrieved by the order dated 3.2.2011 unseating her from the post in exercise of executive powers under Section 18 (5) of the Bihar Panchayati Raj Act (hereinafter referred to as the Act).

(3.) It is submitted that the allegations related to stoppage of salary and cancellation of appointment of a Teacher, solitary in nature. The Petitioner was not given a personal hearing. The comments of the District Magistrate on the cause shown by her have been relied upon to indict her without giving a copy of the same with an opportunity to rebut.