SHITAL KIRAN RAJPUT Vs. DISTRICT COLLECTOR CHHATRAPATI SAMBHAJINAGAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the parties.

(2.) The petitioner/Sarpanch has impugned the notice dtd. 11/12/2024 of respondent no.2 convening the meeting of no confidence motion under Sec. 35 sub-sec. (2) of the Maharashtra Village Panchayats Act (for short 'Panchayats Act').

(3.) The petitioner was elected from the OBC (Woman) Category as the member of the Village Panchayat in the general elections held on 15/1/2022. She was elected as Sarpanch on 19/7/2023. Before her, respondent no.4 was the Sarpanch. While removing respondent no.4 as a Sarpanch, the petitioner was also the member inviting the meeting of no confidence. On 11/12/2024, respondent nos.3 to 10 moved a representation to respondent no.2/Tahsildar for convening the meeting of no confidence against the petitioner. The petitioner has mainly impugned the notice of respondent no.2 on the ground that since she has not completed her tenure of two years from the date of her election, no such motion of no confidence shall be moved. Therefore, the impugned notice of respondent no.2 is illegal, incorrect and against the provisions of law.