(1.) Exercising jurisdiction vested under Sec. 136(2) of the Bihar Panchayat Raj Act, 2006 (in short ..the Act..), the State Election Commission, Bihar, (in short ..the SEC..) by its order dtd. 5/4/2022 passed in Case No. 1/2022 (Vineeta Kumari Vs. Mamta Kumar), has declared that the petitioner suffers from disqualification to hold the post of Mukhiya in terms of Sec. 136(1)(b) of the Act and has accordingly, by the said order, relieved the petitioner from the post of Mukhiya of Kajpa Gram Panchayat of Rafiganj Block in the district of Aurangabad.
(2.) The said order dtd. 5/4/2022, issued vide memo No.1/2022/1380 dtd. 6/4/2022, is under challenge in the present writ application.
(3.) We have heard Mr. Y.V. Giri, learned Senior Counsel for the petitioner, Mr. Sanjeev Nikesh, learned counsel for the State Election Commission, Mr. Ajay, learned G.A.-5 for the State of Bihar and Mr. Sajid Salim Khan, learned counsel appearing for the private respondent No.7.
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