RANJEET KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsels for respondent No. 8, the State Election Commission and the State of Bihar.

(2.) THE petitioner being aggrieved by the order dated 4-8-2006 passed in case No. 20/ 06 by the State Election Commission, has approached this Court for quashing the same.

(3.) THE stand of the petitioner is that the respondent No. 8 being a dismissed employee of the bihar State Co-operative Land development Bank Limited was disqualified from/contesting the election to the post of member of Zila Parishad from Nardiganj-II in the district of Nawadah from which he was subsequently elected. In this regard learned counsel for the petitioner relies upon the provision of S. 136 (l) (f) of the Bihar panchayat Raj Act, 2006 which is quoted below :-