IDRISH ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) IN this writ application, prayer has been made for issuance of a direction commanding upon the Respondents to organize a General meeting (Aamsabha) for selection of suitable candidates to the posts of the President and the Secretary of the 'Labhuk Samittee (Committee) for construction of check Dam at village Kundalwah on Sugijor Nala in village Ladwatand at Block -Gandey (Giridih). A further prayer has been made for quashing the selection of the Respondent nos. 6 and 7 to the aforesaid posts.

(2.) COUNTER affidavit has been filed on behalf of the Respondent -State including the private Respondent nos. 6 and 7.

(3.) LEARNED counsel for the petitioners refers to Annexure -3 which is an office order dated 10.01.2008, issued by the office of the Executive Engineer, Rural Development, Special Division, Giridih, whereby it was informed that the Aamsabha meeting which was scheduled to be held on 19.12.2007 could not be held for certain reasons and the next date was fixed on 18.01.2008 for holding the meeting of the Aamsabha for the purpose of selecting the suitable candidates to the posts of the President and the Secretary in the 'Labhuk Samittee (Committee). Accordingly, the Aamsabha was held on 18.01.2008 and the petitioners were selected by the Aamsabha to the aforesaid two posts.