SMT. RATHNA BAI Vs. THE ASSISTANT COMMISSIONER

JUDGEMENT

(1.) Though this matter is listed for hearing on interlocutory application, with the consent of learned counsel for the parties, the same is taken up for final hearing.

(2.) The present petition is filed by the petitioner for a writ of certiorari to quash the impugned notice dated 23.05.2018 issued by the first respondent. It is the case of the petitioner that the petitioner was contested to the R Nulenooru Grama Panchayath elections on 05.06.2015 and in the meeting held on 29.06.2015, she was elected as Adhyaksha of the said Grama Panchayath. On 07.03.2018, notice was given by respondent Nos.4 to 13 to the first respondent to move no confidence motion against the petitioner. On 21.03.2018, report was submitted by the third respondent to the first respondent based on the allegations made by respondent Nos.4 to 13. Therefore, on 23.05.2018, notice was issued by the first respondent fixing the date as 13.06.2018 to move the no confidence motion against the petitioner. Hence the present writ petition is filed.

(3.) This Court, while issuing notice to the respondents, on 12.06.2018, granted interim stay till next date of hearing. That is why the present application I.A.No.1/2018 is filed for vacating stay by the members of the Grama Panchayath.