RAM BARAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE present appeal has been preferred against the order dated 24.6.97 passed in CWJC no. 645/96 whereby the learned court taking into consideration the fact that the Rules framed under Bihar Panchayat Raj Act, 1947 did not survive after the repeal of the Act has quashed the appointment of Respondent no.8/Appellant on the post of Dalpati.

(2.) THE appellant has been appointed as Dalpati by the Executive Committee of Jagarnathpur Grampanchayat (Gaya) on 13.11.95 after the old Act was repealed. The provision of section 27 of the Bihar & Orissa General Clauses Act, 1917 is quoted herein below.

(3.) IN the result, this appeal fails and it is, accordingly, dismissed.