MAHESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is challenging the notice issued convening a meeting on 3/11/2022 to consider the motion of no confidence that has been moved against him.

(2.) It is the contention of the petitioner that this notice of no confidence was moved only because he had submitted a representation for initiating action against the members of Gram Panchayat for the irregularities committed by them and therefore, the motion of no confidence sought to be moved against him vitiated by malafides.

(3.) In my view, the members of Gram Panchayat have a right to move motion of no confidence against Adhyaksha, if they are of the view that the Adhyaksha had lost their confidence and this right of the members cannot be questioned on the ground that it is vitiated by malafides.