BIR BAHADUR RAI Vs. STATE

JUDGEMENT

(1.) Heard.

(2.) The petitioner, who is a Dalpati, filed this application for a direction to the respondents to consider his case for appointment on the post of Panchayat Sewak after granting him necessary age relaxation, as according to him, while his case remained pending for such appointment he became overage.

(3.) The State counsel with reference to counter-affidavit duly affirmed by District Panchayati Raj Officer, Samastipur, has refuted the prayer made by the petitioner on the ground that the case of the petitioner was considered on 9.9.1995 just before he became overage and as there was no vacancy of Panchayat Sewak available until that date he could not be appointed.