KHUSHBOO ARA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has challenged the order dtd. 27/3/2023 passed by the respondent no. 8, the State Election Commissioner, Bihar, Patna in Case No. 43 of 2021 communicated vide memo no. 1000 dtd. 27/3/2023 by which she has been disqualified to hold the post of 'Mukhiya' of Gram Panchayat Raj, Bishariya under Bhargama Block in the District of Arariya on the findings arrived that she belongs to 'Sheikh' caste and not 'Sheikhra' caste and thus is not a member of Extremely Backward Class.

(3.) The matrix of facts giving rise to present present writ petition is/are enumerated hereinbelow.