LAXMAN BALMUCHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the learned counsel for the parties and with their consent this writ application is being disposed of at this stage itself.

(2.) ACCORDING to the case of the petitioner, the post of "Manki" and "Munda" are hereditary and the eldest son of the family is selected for the said post with the approval of the 16th annas raiyat.

(3.) ON account of death of "Munda" namely Baidyanath Tiria of the Village Sosopi, the petitioner was appointed as "Joridar Munda" of the said Village by issue of order dated 14.5.1982 by the Deputy Commissioner -cum -Kolhan Superintendent, West Singhbhum, Chaibasa because of the fact that the son of the Village "Munda" namely Sangi Tiria was a minor at that time. It is stated that Sangi Tiria took over the charge of Mundaship from the petitioner on 16.11 .2004 after he attained the age of majority on 15.11.2004. In this way, the petitioner continued to function as "Joridar Munda" (Acting Munda) from the year 1982 till 15.11.2004.