ANJALI RAJ Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Amit Srivastava, learned senior counsel duly assisted by Mr. Santosh Kumar Singh, learned counsel appearing on behalf of the petitioner and Mr. Satya Vrat, learned AC to GP-10.

(2.) The petitioner being an elected Mukhiya of Gram Panchayat Raj Sahajitpur, Block Baniyapur, District Saran, Chapra has preferred the present writ petition seeking quashing of the letter dtd. 6/5/2023 issued by the Deputy Development Commissioner, Saran, Chapra directing the District Magistrate, Chapra to initiate action against the petitioner under Sec. 18(5) of the Bihar Panchayati Raj Act, 2006.

(3.) The short facts which led to the filing of the present writ petition is that in the year 2021-2022 on the direction of the District Magistrate, Chapra a project under the MANREGA was started providing the works to labourer, who returned from other States.