VITHAL LAXMAN SHIRSATH Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) I have heard the learned Advocate for the petitioners and the learned A.G.P. on behalf of respondent Nos. 1,2 and 3 at length.

(2.) These are 5 petitioners who have been elected as a members of the Gram Panchayat of village Jalki Bazar, Tq.Sillod, Dist.Aurangabad. There are in all 7 members. The post of Sarpanch and Upasarpanch has been reserved for the women category. Respondent Nos.4 and 5 are the Sarpanch and Upasarpanch of the said Gram Panchayat, respectively.

(3.) The petitioners contend that there are certain allegations against the Sarpanch. They have never contended that being a woman Sarpanch, 3/4th majority is required for passing a No Confidence Motion against her and that the petitioners don't have such majority. The petitioners hasten to clarify that they never had any intention to move No Confidence Motion against the Sarpanch and Upasarpanch.