SANJU DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard parties.

(2.) This writ application has been filed inter alia for grant of following reliefs:

(3.) It would appear from above, that the petitioner, aggrieved by the fact that without holding election of the Panchayat Samiti of Ghanshyampur Block, Distt. Darbhanga, oath has been administered upon 12 elected members. It is contended that altogether 17 members are to be elected for the concerned Panchayat Samiti. Elections were held, however, elections of five Constituencies were countermanded vide Annexure-1 passed by the Single Judge Bench of this Court on the grounds mentioned therein and fresh elections were ordered. However, without waiting for the election of five such Constituencies, the State Election Commission has proceeded to administer oath upon the members of the Panchayat Samiti.