PARMANAND Vs. ADDITIONAL COLLECTOR, GONDIA, DISTRICT-GONDIA

JUDGEMENT

(1.) HEARD Shri S.K. Tambde, learned Advocate for the petitioner, Ms. P.D. Rane, learned Assistant Government Pleader for respondent nos. 1 and 2 and Shri D.V. Mahajan, learned Advocate for the respondents

(2.) RULE . Rule returnable forthwith.

(3.) THE petitioner was elected as the Sarpanch of Gram Panchayat, Murdada, in November/December, 2012. The respondent nos. 3 to 8 had moved the respondent no.2 for convening the meeting for considering the no confidence motion against the petitioner. The respondent no.2 had issued the notices of the Special General Meeting to be held on 21st May, 2013. The meeting was conducted on 21st May, 2013 and no confidence motion was passed against the petitioner. The petitioner being aggrieved in the matter had filed appeal challenging the Resolution of no confidence motion passed against the petitioner. The respondent no.1 by the order dated 20th June, 2013 dismissed the appeal filed by the petitioner. The petitioner, being aggrieved by the Resolution passed on 21st May, 2013 and the order passed by the respondent no.1 on 20th June, 2013, has filed this writ petition.