ANITA DEVI @ CHANDRA KALA DEVI WIFE OF SANT ATMA RAM, MUKHIYA GRAM PANCHAYAT RAJ BADRAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned Counsel for the State.

(2.) The Court is constrained to record that despite categorical direction issued on 30.4.2009 the District Panchayat Raj Padadhikari, Siwan has not bothered to file counter affidavit in the matter and explain the position. The act of the District Panchayat Officer is hereby deprecated because the proceeding has been held back all the months and the direction has not been complied with by the concerned State Authority.

(3.) Initially the writ application in question came to be filed by the petitioner, namely, Smt. Anita Devi @ Smt. Chandra Kala Devi because by virtue of the direction issued by the so called Panchayat Raj Officer the operation of the Bank Account No. 7012 came to be stopped. Certain allegations were made against the petitioner that she was operating two Bank Accounts, one in the name of Chandra Kala Devi earlier as a Secretary of the Schools and thereafter other in the name of Anita Devi when she became a Mukhiya after being elected in the name of Anita Devi. In this context some kind of enquiry has come to be held by the S.D.O. which has been brought on record by the petitioner and is dated 11.11.2007.