BINDU KUMARI Vs. STATE

JUDGEMENT

(1.) Heard.

(2.) The petitioners have filed this writ application for a direction to the Mukhiya, Paroria Gram Panchayat, respondent No. 3 under whose presidentship the meeting of the Gram Sabha of Paroria Gram Panchayat was held from 12 to 14.6.2003 for appointment on the post of Sewika and Sahayikain the said Gram Panchayat, to sign the proceedings drawn after conclusion of the aforesaid meeting held from 12 to 14.6.2003 and is contained in Annexure-1 series and thereafter to further direct the respondents to issue appointment letters to petitioner Nos. 1 to 5 for the post of Sewika and petitioner Nos. 6 and 7 for the post of Sahayika as they were selected for appointment on the post of Sevika and Sahayika by the Aam Sabha in the meeting conducted on 12 to 14.6.2003. In support of the said prayer petitioners have relied on the report to the Child Development Project Officer, Hassanpur, as contained in her letter No. 8, 56 and 57, dated 19.6.2003 and 26.7.2003 as contained in Annexures-2, 4 and 5.

(3.) With reference to the aforesaid three reports it is submitted that when the Mukhiya, respondent No. 3 refused to sign the proceedings of the Aam Sabha dated 12 to 14.6.2003, Annexure-1, even after the selection of the petitioners, the Child Development Project Officer, who has already put her signature over the aforesaid proceedings, invited the attention of the Sub- Divisional Officer, Rosera, Block Development Officer, Hassanpur and District Welfare Officer, Samastipur, vide aforesaid reports contained in Annexures-2, 5 and 4 categorically deprecating the conduct of the Mukhiya, respondent No. 3, that he for ulterior reasons was not signing the proceedings of the Aam Sabha for appointment of the petitioners on the post of Sewika and Sahayika in the Gram Panchayat and thereby was acting contrary to public interest as residents of the said Panchayat remained deprived of the services of Sevika and Sahaykia.