LAWS(PAT)-2016-7-101

MAMTA DEVI Vs. STATE OF BIHAR

Decided On July 28, 2016
MAMTA DEVI Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard the parties and perused the records of the case.

(2.) Through this writ application, the petitioner seeks quashing of the order dated 20.06.2016 passed by the Munsif, Barh in Election Petition Case No. 15 of 2016 as contained in Annexure-7 as also the letter 852 dated 24.06.2016 written by the Block Development Officer, Athmalgola as contained in Annexure-5, by which he communicated to the petitioner that the Munsif, Barh, District Patna, the Presiding Officer, has directed the Block Development Officer, Athmalgola vide letter dated 23.06.2016 as contained in Annexure-5/1 not to administer oath upon the declared winner, i.e., the petitioner, on the post of Mukhiya of Sabnima Gram Panchayat under Athmalagola Block.

(3.) The election petitioner has been impleaded as respondent no. 6, who has appeared through Vakalatnama and has been heard.