Ram Sunder Rai vs State of Bihar and Others

Narayan Roy, J.—Heard counsel for the parties.

The Petitioner prays for issuance of direction upon the Respondent particularly the District Magistrate, Saran, to consider his case for appointment on the post of peon in the office of Prarnukh of Panchayai Samiti in the District of Saran at Chapra as per the policy decision of the State, as referred to in paragraph No. 1 of the writ application.

In respect to the relief sought for by the Petitioner, it is stated in the counter affidavit that the process of appointment of orderly peon was not completed in view of the abolition of the posts of Pramukhs of Panchayat Samiti. However, it is stated that the question of appointment of orderly peon for the Prarnukh will arise after the posts come into existence and then the case of the Petitioner would be considered in accordance with law.

It is submitted by learned Counsel for the Petitioner that the posts of Pramukhs of Panchayat Samiti now have come in existence by virtue of election held in 2001.

Considering the facts and circumstances of the case, the authority concerned is directed to consider the case of the Petitioner and like persons for appointment as peons to the Pramukhs in accordance with law. However, this process must be completed preferably within a period of six months from the date of receipt/production of a copy of this order.

With the direction/observation afore said, this application is disposed of.