RANJU KUMARI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the petitioner is permitted to correct the serial number of the respondent.

(2.) The petitioner has prayed for issuance of a writ in the nature of certiorari for quashing the order bearing letter No. 831 dated 4.4.2016 of the Election Officer (Panchayat)-cum-Block Development Officer, Parbatta, District-Khagaria, whereby the petitioner has been held disqualified under rule 39(1) (b) of the Bihar Panchayat Election Rules, 2006 (hereinafter referred to as Patna High Court CWJC No.7350 of 2016 dt. 04-05-2016 2 the Rules ) framed under the Bihar Panchayat Raj Act, 2006 (hereinafter referred to as the Act ) and consequently the nomination form has been rejected.

(3.) I have heard Mr. Ranjan Kumar Singh, learned counsel appearing for the petitioner, Mr. Raju Giri, learned Government Pleader No.30 for the State, Mr. Amit Shrivastava and Mr. Sanjeev Nikesh, learned counsel appearing for the State Election Commission and Mr. S.B.K. Manglam, learned counsel appearing for the private respondent No. 7.