JAMUNAPASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this application the petitioner has questioned the appointment of the respondent No. 6 to the post of Dalpati by the District Panchayat Officer. Madhubani as per the order as contained in Memo No. 468 dated 18.7.1992.

(2.) Bereft of all unnecessary details, the fact of the matter is as follows :- The petitioner is said to be a matriculate and he had been working as a Sectional Officer of the Village Volunteer Force of the Gram Ponchayat. The Dalpati of the Gram Panchayat Shri Bisheswar Prasad died on 31.12.1990 and allegedly the petitioner was made Incharge of the post of Dalpati. For the purpose of filling up the post of Dalpati, an advertisement was issued fixing the application before the Secretary of the Gram Panchayat on 2.10.1991.

(3.) The petitioner allegedly filed an application pursuant to the said advertisement on 2.10.1991. It is further alleged that the petitioner's name was recommended by the Executive Committee and his name was sent for approval.