VINAY VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The short prayer made in this case is to direct the respondents not to make nomination of Mukhiyas of different Gram Pauchayats under Panchayat Samiti Narkatiaganj Block.

(2.) The case was earlier adjouned on 25-1-199l to enable the learned counsel for the State to get instruction in the matter. Learned counsel for the State says that he has not received any instruction He wants more time but we do not think that any useful purpose will be served in adjourning the case. The point urged by Mr. Verma is purely legal.

(3.) Mr. Verma referred to the proviso of Section 10 of the Gram Panchayat Act. This proviso empowered the Collector to nominate Mukhiyas for newly constituted Panchayats besides Members of the Executive Committee.