MD. ISTAB @ ISTABALI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Though the petitioners have approached this Court for a direction to the concerned respondents to appoint them as Panchayat Secretaries against the vacant post of such Panchayat Secretaries in all Panchayats but after some arguments, Mr. Pramod Mishra, learned counsel for the petitioners submits that the petitioners would be satisfied if the representation preferred by them before the Director, Panchayat Raj is disposed of within a specific timeline.

(3.) It may be noted that the petitioners claim to be working as Dalpaties. The aforesaid statement has been seriously disputed by Mr. Ajay, learned GA-5 who submits that as on date, no work is being taken of Dalpati from anyone.