RUBI SINGH Vs. STATE OF U P

JUDGEMENT

(1.) This case involves with the interpretation of explanation of sub-section (3) of Section 15 {Section 15(3)} of the Uttar Pradesh Kshettra Panchayat and Zila Panchayat Adhiniyam, 1961 (the Act).

(2.) The basic question is, in case there was a stay order from a competent court against the motion of no confidence, then what period is to be excluded in computing the period of 30 days mentioned in section 15(3)(i) of the Act.

(3.) Smt. Rubi Singh (the Petitioner) was elected as Pramukh of Kshettra Panchayat Barsathi, Jaunpur (the Kshettra Panchayat). She took oath of Pramukh and assumed charge on 18.3.2010.