RAM PRAKASH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against the order dated 8-2-1990 passed by the respondent no. 3, as contained in Annexure-7 to the writ application, whereby and whereunder the respondent no. 5 was appointed in the post of Chief Officer (Dalpati) of the village voluntary force of Karanpura Gram Panchayat.

(2.) The fact of the matter lies in a very narrow compass.

(3.) Admittedly, in the aforementioned Gram Panchayat, a Gram Raksha Dal was constituted in terms of the provisions of Bihar Panchayat Raj Act. The Executive committee of the said Gram Panchayat took into consideration the names of the petitioner, the respondent no. Sand one Kashi Nath the son of Mukhiya and recommended the case of aforementioned Kashi Nath for appointment before the respondent no. 3. The said recommendation is contained in Annexure-A to the counter affidavit.