RAJENDRA SINGH PARMAR Vs. STATE OF M P

JUDGEMENT

(1.) Heard. This intra-Court appeal assails the final order dated 3-12-2014 passed in Writ Petition No. 773/2014 by the learned Single Judge, whereby the writ Court while rejecting the petition in question has in effect upheld the no-confidence motion passed on 7-11-2012 against the petitioner ousting him from the office of President Janpad Panchayat Gohad, District Bhind.

(2.) The instant litigation is the culmination of a long drawn battle waged by the petitioner since his ouster from the office of President Janpad Panchayat Gohad, District Bhind on account of passing of no-confidence motion on 17-10-2012.

(3.) Without entering into the prolixity of the varied facts involved, this Court for the sake of brevity formulates the following question of law based upon the arguments extended by the learned counsel for rival parties and after perusal of the material placed on record :