ANTIKABAI SAHEBRAO NIKALJE Vs. THE ADDITIONAL COLLECTOR

JUDGEMENT

(1.) HEARD Shri S.J. Salunke, the learned Advocate for the petitioner, learned A.G.P. on behalf of the State and Shri N.L. Jadhav, learned Advocate appearing on behalf of the caveator respondent No. 5.

(2.) THE petitioner is challenging the judgment and order passed by the learned Additional Collector, Ambajogai in dispute No. 2014/VP/Appeal/03, dated 07 -10 -2014. The petitioner was a Sarpanch and has suffered a 'no confidence' motion. The election to the Babhalgaon Grampanchayat was held in November 2012. The post of Sarpanch was reserved for a member of the Scheduled Caste (SC) category. The petitioner belongs to the said category and was elected as the Sarpanch.

(3.) THE petitioner claims that she had not been served with the special meeting notice and was, therefore, unaware about the said meeting held on 11 -03 -2014. The meeting was held on the said date and 'no confidence' motion was carried by six is to zero vote count.