RANVIR SINGH Vs. STATE OF M P

JUDGEMENT

(1.) THIS is a petition under Articles 226/227 of the Constitution of India.

(2.) THE petitioner's case is this. The petitioner is the elected Sarpanch of Gram panchayat Phufer, Pargana Basoda, District Vidisha, since 1970. This Panchayat consisted of 19 members including 16 elected and 3 co-opted. On 14-9-72, a meeting was convened to consider a, 'no-confidence' motion against the petitioner. Only 10 members attended that meeting, out of whom 9 voted for the resolution but it was not carried out.

(3.) BHAJJU, Jujharsingh, Rajhai and Gyanbai Panchas resigned on 15-9-72 (Annexures 2, 3, 4 and 5 ). Another meeting was again convened on 5-10-72 to consider the motion of 'no-confidence' against the petitioner. In this meeting, the above Panchas who had resigned voted in favour of the 'no-confidence' motion. Further, according to Section 31 of the M. P. Panchayats Act (hereinafter referred to as ''the Act") the motion could not be moved again before the expiry of six months. The petitioner, therefore, prayed that the proceedings of the meeting dated 5-10-72 be quashed as being illegal.