UPENDRA PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) NO one is appearing on behalf of the respondents despite service.

(2.) BY Annexure -1 to the writ petition it has been held out to the petitioners that the salaries payable to the petitioners cannot be paid in view of non -availability of grant by the State Government. The petitioners are Secretaries of the Gram Panchayat, who had been originally appointed as Panchayat sevak and later on converted to the post of Panchayat Secretary. In terms of the mandate of the statute, every Panchayat is required to have one Panchayat Secretary to be appointed by the State Government and the salaries payable to them is to be paid by the State Government or the State Government must arrange and ensure payment of such salaries. In such view of the matter, on the plea of non -availability of fund the salaries payable to the petitioners cannot be withheld.