K V NARASAPPA Vs. STATE OF MYSORE

JUDGEMENT

(1.) The petitioner, who is the President of the Taluk Development Board, Madhugiri, assails the validity of a resolution passed by the Board recording want of confidence m him at a meeting held on 20th June, 1970.

(2.) According to the petitioner the requisition for calling a meeting to consider such a resolution was not received by him nor tendered to him at any time, that the Chief Executive Officer had no legal authority to convene a meeting at the instance of the requisitionists and that the meeting had been held in spite of his havin asked the said Officer to cancel the same as illegal. He further states that when after receiving notice of the meeting he went to the office and asked the Executive Officer to put up the alleged requisition, the said Officer made a statement to the effect

(3.) The contesting respondents state that they had actually sent the requisition by post under a Certificate of Porting from Kolahalli Village Post Office and also that the requisitionists had actually seen the Chief Executive Officer on 11th June 1970 with a request to call a meeting.