GANGAMBIKE Vs. THE ASSISTANT COMMISSIONER

JUDGEMENT

(1.) Removal of the petitioner from the post of Adhyaksha of the Grama Panchayat pursuant to No- Confidence Motion moved against her has been called in question in this writ petition.

(2.) Petitioner along with respondent Nos.3 to 16 were elected on 17.05.2010 as the members of Koppa Grama Panchayat (for short 'the Panchayat'), Piriyapatna Taluk. On 29.12.2012, petitioner was elected as Adhyaksha of the Panchayat. Respondent Nos.3 to 16 submitted on 10.02.2014, vide Annexure-E, a notice of No-Confidence Motion to the respondent No.1, who in turn issued notices on 19.02.2014, vide Annexure-F, to the Adhyaksha, Upadhyaksha and all members of the Panchayat, of the meeting, to be convened on 11.03.2014. Out of 19 members of the Panchayat, 14 attended the meeting and voted in favour of the Motion. The Motion, therefore, having been carried with two-thirds of the total strength of the Grama Panchayat for removal of the petitioner from the post of Adhyaksha, was accepted and a notification was issued and immediately published in the notice board of the Panchayat vide Annexure-K. This writ petition is directed against the proceedings.

(3.) The solitary ground urged by Sri. K.H. Ramu, learned advocate is that the meeting of the Panchayat convened to discuss the Motion has not been debated and without recording any reasons the Motion having been held has carried through and the petitioner having been illegally removed, interference is called for.