SURESH CHANDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) These two writ applications being interlinked with each other have been taken up together and are being disposed of by this common judgment.

(2.) Suresh Chandra Singh is the petitioner in C.W.J.C. No. 3111 of 1993. He is said to be the Acting Mukhia. One Surajdeo Singh was the elected Mukhia. He died in 1989. According to him, he is entitled to function in respect of the scheme of Jawahar Rojgar Yojna of Ark Dhibaria Gram Panchayat. By reason of the impugned order as contained in Annexure 1 to the writ application, the work of Jawahar Rojgar Yojna was directed to be done departmentally and in place of the petitioner, the Block Development officer, Tekari and Panchayat sevak, Ark Dhibaria Gram Panchayat have been authorised.

(3.) The contention of the petitioner is that Jawahar Rojgar Yojna can be implemented only in terms of the Rules framed thereunder. Learned Counsel in this connection has relied upon a decision of this Court in Bhanupratap Singh v. State of Bihar and Ors. 1991 (2) BLJ 78.