ARATI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Kumar Harshvardhan, learned counsel for the petitioner, Mr. Wasi Mohammad, learned AC to SC-6 for the State of Bihar and Mr. Abhinav Srivastava, learned Senior Counsel assisted by Mr. Ravi Kumar Pandey, learned counsel for the private respondents/requisitionists.

(2.) The petitioner has filed the instant application for the following relief (s) :-

(3.) The case of the petitioner in brief is that she was elected as Pramukh of Siwan Sadar Block Panchayat Samiti on 31/1/2024.