MOHANLAL PATEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present writ petition is to the notice of No-confidence issued by the respondent No.2 for holding the No-confidence Motion on 4/2/2022.

(2.) Learned counsel for the petitioner assails the proceedings holding it to be violative of Rule 3 of the Chhattisgarh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-sarpanch, Janpad Panchayat Tatha Zila Panchayat ke President and Vice-President Ke Virudh Avishwas Prastav) Niyam, 1994. According to the petitioner, the proceedings initiated by the respondent No.3 does not reflect acknowledgement of the receipt of the complaint from the Panchas, nor is there any particular date provided so far as receipt of the complaint by the respondent No.2 is concerned, which is required as per Sub-Rule (2) of Rule 3 of the aforesaid Rules of 1994.

(3.) The further contention of the petitioner is that the further requirement under Sub-Rule (3) of Rule 3 of convening a meeting within 15 days from the date of receipt of the notice by the respondent No.2 also has not been followed in this case and a meeting now has been proposed to be convened much beyond the 15 days period provided under Sub-Rule (3) of Rule 3.