VIMALABAI Vs. GANESH AND ORS.

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. With the consent of the parties, heard finally.

(2.) THE petitioner claiming to be an elected member of Grampanchayat Harshi (Kh). Taluka Paithan, District Aurangabad, subsequently elected as Sarpanch of the Village Panchayat, by way of present petition, has questioned the legality and validity of the order dated 03/01/2014 passed by the respondent -Additional Collector, Aurangabad confirming the resolution passed in special meeting dated 30/09/2013 against the petitioner passing No Confidence Motion.

(3.) IT is claimed by the petitioner that a common requisition notice was given against the petitioner -Sarpanch and Up -sarpanch requisitioning convening of special meeting. The petitioner claims that upon notice tendered by the respondent -Members, a notice dated 24/09/2013 was issued to the Members convening special meeting on 30/09/2013 for consideration of 'No Confidence Motion' against Sarpanch and Up -sarpanch. It is further urged that, on 30/09/2013, the resolution of 'No Confidence Motion' was passed, which has prompted her to prefer an appeal bearing Appeal No. 80 of 2013. The appeal came to be dismissed by an order of respondent No. 8 on 03/01/2014. As such, present writ petition.