PUNIMATI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) CHALLENGE in this petition is to the order dated 13th October, 2011 (Annexure P-1), whereby, the application of the petitioner under Section 21(4) of the Chhattisgarh Panchayat Raj Adhiniyam, 1993, before the Additional Collector, was dismissed.

(2.) THE facts, in brief, as projected by the petitioner are that the petitioner was a duly elected Sarpanch of Gram Panchayat Paraskol, Tahsil Sarangarh, District Raigarh. THE members of Gram Panchayat sent a notice to the prescribed authority to move no confidence motion against the petitioner under Rule 3(1) of the Chhattisgarh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janapad Panchayat Tatha Zila Panchayat Ke President Tatha Vice-President Ke Virudh Avishwas Prastav) Niyam, 1994 (for short "the Niyam"). THE case was registered on 23rd September, 2011.

(3.) THE aforesaid decision in Ghanshyam Yadav (supra) was referred with approval in Abha Patel (Smt.) v. State of Chhattisgarh (2008 (1) BLJ 87).