GRIJESH KUMAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner in the present writ application has prayed for grant of following reliefs :-

(3.) Learned counsel appearing for the petitioner submits that the State Election Commission had notified Panchayat Election, 2021 in Gram Panchayat Raj, Ramdas Bagahi in which the petitioner, respondent No.6 and many other candidates had filed their nomination to contest for the post of Mukhiya of the said Gram Panchayat. The petitioner and the respondent No.6 Smt. Punam Sharma are co-villagers and known to each other but on the date of scrutiny of nomination paper, i.e., 3/10/2021, no objection was raised by the respondent No.6 against the validity of petitioner's nomination on any ground whatsoever including his age to contest the election. It is further stated that the petitioner, the respondent No.6, Smt. Punam Sharma and many other candidates contested the election and ultimately after counting of votes, the petitioner was declared elected for the pose of Mukhiya of Gram Panchayat Raj, Ramdas Bagahi.