PRIYANKABEN VIPULBHAI SOLANKI Vs. COMMISSIONER OF MUNICIPALITIES

JUDGEMENT

(1.) It appears that a show-cause notice dtd. 1/1/2021 has been issued against the petitioner under sec. 37 of the Gujarat Municipalities Act, 1963 for removal of the petitioner as a President of the Kheda Nagarpalika.

(2.) Mr. Hari Patel, learned advocate appearing for the petitioner would submit that though an affidavit in reply of the State submits that the petitioner was heard and written submissions were filed on 16/9/2021 and an additional reply on 23/9/2021, in fact she was not heard. He would rely on the rojkam of the authorities in this regard.

(3.) Mr. Meet Thakkar, learned AGP submits that the reply was filed by the petitioner. The present petition has been filed submitting that since removal is initiated at the behest of respondent no. 2 against whom a separate complaint has been made, it is the case of the petitioner that the proceedings of that complaint be clubbed with the proceedings pending before the authority in context of his removal.