Krishna Dubey vs The State of Bihar and Others

The grievance of the Petitioner in this petition filed as a public interest litigation is at a primary school which had initially hen opened in the village Dudhar after (sic)berations by the Gram Panchayat has been shifted on the pressure of a State (sic)ster for two reasons to another village (sic)ri Bigha.

The court is expressing nothing on its but truly one thing needs to be fasted that in reference to Article 243 in the Constitution of India in the matter being to powers, authority and responsions of Panchayats, read with Eleventh schedule, item 17, these are matters relates Panchayats. Item 17 reads "educanal including primary and secondary (sic)ol" Further, Section 22 of the Bihar Panchayat Raj Act, 1993 Sub-section (xiii) refers to functions of Gram Panchayat in the context of education, including primary and secondary schools.

Truly, these are matters of Panchayats whose decision cannot be ignored so easily. The Petitioner may represent to the District Magistrate concerned.

With the aforesaid observations this matter is consigned.