AJIT KUMAR Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) AFTER hearing learned counsel for the parties and Mr. Ajit Kumar (In person) and on giving out thoughtful consideration, the scheme for Baba Baidyanath Temple Management Board as framed in pursuance of the order passed by this Court (copy enclosed as annexure A to the affidavit filed on behalf of the Deputy Commissioner, Deoghar on 27th September, 2002) is approved with the following modifications.

(2.) AT page 2 of the draft Scheme, Members mentioned at serial No. 10 & 11 of (III) (A) shall stand deleted. This is being done because as per the order passed by this Court on 16.12.2002, Panda Dharmrakshini Sabha had declined to nominate any member to the Board or to be represented in this Board. In place of these two struck off members, the following new members are hereby added: - -

(3.) AT Page 6 of the draft Scheme in Clause (X) relating to Quorum for the words "including at least two members from the category of President, District Judge, Deputy Commissioner and Superintendent of Police", the words including at least three members from the category of President, District Judge, Deputy Commissioner, Superintendent of Police and Advocate General, Jharkhand" shall be substituted.