SARITA SEN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) Out of the total 20 members of the Panchayat, including the petitioner, who is the Sarpanch, 15 Panchas voted in favour of the motion of no confidence brought by the Panchas, 4 voted against it and one was declared invalid.

(3.) The petitioner was ousted from the office on passing of the resolution and thereafter, her application under Section 21(4) of the Chhattisgarh Panchayat Raj Adhiniyam, 1993 (in short "the Adhiniyam, 1993") has been rejected by the Collector and the same has been affirmed by the Commissioner.