GAYATRI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rajesh Mohan, learned counsel for the petitioner, Mr. Gautam Kumar Yadav, learned State counsel as also Mr. S.B.K. Mangalam, learned counsel representing respondent nos. 8 and 11 to 15.

(2.) The petitioner has prayed for the grant of following reliefs:

(3.) The matter relates to Parsauni Block Panchayat Samiti and pursuant to the election held on 31/12/2021, the petitioner was elected as its "Pramukh". She subsequently, assumed office and according to her, started discharging her duty to the complete satisfaction of the people. However, those opposed to her, immediately after passage of two years, gave requisition on 3/1/2024 for her removal. The respondent no. 5 forwarded the same vide his office letter no. 11 dtd. 4/1/2024 . The petitioner refused to act on the requisition and communicated her decision to the respondent no.6 vide letter dtd. 8/1/2024. The respondent no. 5, Block Development Officer cum Executive Officer, Parsauni placed the file before the Up-pramukh who fixed the meeting date as 16/1/2024.