RAM SUNDER RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner prays for issuance of direction upon the respondents particularly the District Magistrate, Saran, to consider his case for appointment on the post of peon in the office of Pramukh of Panchayat Samiti in the District of Saran at Chapra as per the policy decision of the State, as referred to in paragraph no. 1 of the writ application.

(3.) IT is submitted by learned counsel for the petitioner that the posts of Pramukhs of Panchayat Samiti now have come in existence by virtue of election held in 2001.