KHILESHWAR DEWANGAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The first petition (WPC No. 131 of 2024), has been filed against the notice dtd. 8/1/2024 (Annexure-P/1), issued by the prescribed Authority/Collector, whereby cognizance was taken and the date was fixed for the meeting on the 'no-confidence motion' on 17/1/2024 at the Office of Janpad Panchayat, Aarang at 12:00 PM.

(2.) The Second Petition (WPC No. 170 of 2024), has been filed by members of Janpad Panchayat on the ground that the notice dtd. 8/1/2024, issued by the prescribed authority/Collector to convene the no-confidence motion was not signed by them, and this way, they are supporting the case of the petitioners of WPC No.131 of 2024. The members who have filed WPC No.170 of 2024 are not before this Court against any specific order and they cannot be held aggrieved party, therefore, the petition filed by the members is not maintainable and the same is hereby dismissed at this stage.

(3.) Now coming to the facts of WPC No.131 of 2024, the election for 25 members of Janpad Panchayat, Arang was held in the month of January-February 2019. After the election, from the elected members of Janpad Panchyat, one of them was elected as President. During these four years, one of the members expired and at present, there are 24 members only. An application/complaint was moved before the prescribed authority/Collector, Raipur on 5/1/2024 making certain allegations which are reproduced herein below:- <IMG>JUDGEMENT_146_LAWS(CHH)1_2024_1.jpg</IMG>