GURIYA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Shrivastava, learned counsel along with Mr. Sanjeev Nikesh, learned counsel for the State Election Commission and Mr. Sandip Kumar, learned counsel for the respondent no. 6.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) During the pendency of the application, the State Election Commission proceeded in the matter and has passed final orders by which she was declared disqualified to hold the post of member of the Panchayat Samiti on the ground of her not satisfying the eligibility criteria of the caste for which the post was reserved and as a consequence, she has also stood unseated from the post of Pramukh of Kargahar Block in the district of Rohtas by order dated 25.08.2017 contained in Memo no. 3785 dated 29.08.2017.