REGENT COMPUTRONICS PVT. LTD.

LAXMI SINGH Appellant

V/S

REKHA SINGH Respondents

Referred Judgements :-

S. RAGHBIR SINGH GILL VS. S. GURCHARAN SINGH TOHRA [REFERRED TO]
G. PARMESHWARA VS. UNION OF INDIA [REFERRED TO]
SHIV SENA VS. UNION OF INDIA [REFERRED TO]
SHRT BANWARI DASS VS. SUMER CHAND [REFERRED TO]
KULDIP NAYAR VS. UNION OF INDIA [REFERRED TO]
ARIKALA NARASA REDDY VS. VENKATA RAM REDDY REDDYGARI [REFERRED TO]
UNION OF INDIA VS. HARISH CHANDRA SINGH RAWAT [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Sixty-four out of the ninety-two elected members of the Zila Panchayat, Prayagraj, Uttar Pradesh had on 1st October 2018 moved a motion of no confidence ("the Motion", for short) against the Panchayat Adhyaksha, Ms. Rekha Singh, the first respondent before us.

(3.) The District Judge, Allahabad had thereupon nominated the Additional District Judge, Allahabad to act as the Presiding Officer in the meeting of the Zila Panchayat summoned to consider the Motion.

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LAXMI SINGH Vs. REKHA SINGH

Referred Judgements :-

JUDGEMENT

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