RINA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) These two writ petitions are taken up together.

(2.) Heard learned counsel Mr. Binod Singh, Mr. Kaushik Sarkhel, appearing on behalf of the petitioners, Mr. Shahabuddin, learned SC-VII and Mr. Gaurav Raj, AC to AAG II for the State and Mr. Sumeet Gadodia, learned counsel for the State Election Commission.

(3.) In WP(C) No.1923 of 2023, the petitioner has prayed for a mandamus directing the State to immediately and forthwith notify election process for Nagar Panchayat, Jamtara, as the term of Nagar Panchayat, Jamtara was to expire on May 2023. Further prayer has been made that if the elections are not notified and could not be held before the expiry of the term of the Nagar Panchyat, the seating members be allowed to function till the fresh elections are held. A prayer has also been made by way of amendment to quash the order by which, after expiry of the term of Nagar Panchayat, Jamtara, Administrator has been appointed.