STATE OF BIHAR Vs. SUBHASH CHANDRA SHUKLA

JUDGEMENT

(1.) THIS is an appeal under Clause 10 of the Letters Patent of the High Court of Judicature at Patna.

(2.) The appellants are aggrieved by the order dated 20.1.2005, passed by a learned Single Judge of this Court, in CWJC No. 6243 of 2000 (Subhash Chandra Shukla & Ors. Vs. State of Bihar & Ors.), whereby the writ petition has been allowed and it has been directed as follows:

(3.) WHILE pressing this appeal Mr. S.K. Ghosh, learned Additional Advocate General submitted that the post of Panchayat Sewak has been abolished in the 1993 Act, and the position continues in the 2006 Act. Therefore, there is now no question of appointment of Dalpatis to the post of Panchayat Sewak. He relies on the following judgments: -