MAYA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner Maya Kumari declares that she is a member of Ward no. 5 of Raj Trailokya Chak Panchayat in Dighwari Block, district Saran. It is her contention that the fact that under sub section (4) of Section 18 of the Bihar Panchayat Raj Act 1993 compatible provisions have been given for the removal of a Mukhiya and an Up -Mukhiya, this is discriminatory.

(2.) LEARNED counsel for the petitioner was not able to answer the aspect that the legislature has been given the sanction by the Constitution to frame an appropriate law in this regard whether the Mukhiya or the Up -Mukhiya, they occupy the offices within a Gramsabha (Article 243 C of the Constitution of India).

(3.) THERE is no merit in this petition.