NAND PRASAD DUSADH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner, learned counsel for the Intervenor and also learned counsel for the State.

(2.) THE petitioner seeks direction upon the respondents to allow him to discharge his duties as Chowkidar of Beat No. 1 of Piparasi Police Station in the District of West Champaran.

(3.) ACCORDING to the case of the State and the intervenor, the petitioner worked up to 1986 as Awazi Chowkidar and thereafter he nominated one Shankar Paswan to work as a Chowkidar. The statement of this petitioner was recorded in the Police Station, and accordingly, Shankar Paswan was allowed to work as village Chowkidar. It is the further case of the State that when the petitioner was not allowed to work after nominating Shankar Paswan, he filed Chowkidari Case No. 115MC/90, where Shankar Paswan was made party. The Sub -divisional Officer, however, rejected the claim of the petitioner vide order, as contained in annexure E to the counter affidavit dated 30.7.1990.