SHANKARYADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) ON the matter being called, no one has appeared on either side whether for the appellant or the respondents.

(2.) THIS Letters Patent Appeal challenges the decision dated 15.7.1992 on C.W.J.C. No. 3782/83 (Ram Bali Mandal V/s. The State of Bihar & Others).

(3.) THE issue before learned judge as presented in the writ petition was whether notice of the meeting was sufficiently given to the members of the Executive Committee so as to invest the District Panchayat Officer to take a decision at the meeting on the appointment of respondent no. 5, Shankar Yadav as Dalpatti.