KOMAL ANITA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. SBK Mangalam, learned counsel for the petitioner; learned AC to GP 6 for the State and Mr. Sandeep Kumar, learned counsel for the requisitionists.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The controversy relates to whether the requisition by the requisitionists was ever served or attempt made to serve it directly on the petitioner who is the elected Pramukh of Block Panchayat Samiti, Manpur in the district of Gaya as required under Section 44(3)(i) of the Bihar Panchayat Raj Act, 2006 (hereinafter referred to as the 'Act').