KIRAN KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner, learned Counsel for the Commission and State. None appears on behalf of respondent no. 5 despite valid service of notice.

(2.) THE petitioner and respondent no. 5 were contesting candidates for the post of Mukhiya in Gram Panchayat, Padaria, District Madhepura. They both filed nominations. No objections were filed to the nomination of the petitioner. After scrutiny the nominations including that of the petitioner were accepted. The elections were held. The petitioner was the winning candidate and Respondent No. 5 lost to the petitioner. The petitioner was therefore declared as the elected Mukhiya.

(3.) THE official respondents stated that the nomination of tho petitioner was accepted in view of her age mentioned in the voters list.