PRABHAKAR NARAYAN KELKAR Vs. STATE OF M P

JUDGEMENT

(1.) FEELING aggrieved by the order dated 7th October, 1996 passed by the Commissioner and the order dated 23-8-1997 passed by Sanyukta Sanchalak, Sanchanalaya, Nagar Prashashan, Madhya Pradesh, Bhopal, as well as the consequential order passed by the Collector dated 30-8-1997, the petitioners have now approached this Court seeking redress praying for the quashing of the aforesaid orders and issuance of a direction for holding the meeting to consider the motion of no-confidence brought against Shri Ramniwas Singh Gurjar, Deputy Mayor/speaker of Municipal Corporation, Gwalior.

(2.) IT may be noticed that under the order dated 7-10-1996 the Mayor had cancelled the proposed meeting scheduled to be held on 8-10-1996 for considering the motion of no-confidence against the aforesaid Shri Ramniwas Singh Gurjar, the Deputy Mayor, the requisition for which had been received on 6-9-1996. Vide the order dated 23-8-1997 the Sanyukta Sanchalak had informed the Collector Gwalior that the requisition dated 4-8-1997 for holding a meeting for consideration of motion of no-confidence against the Speaker was not entertainable. Vide the order dated 30-8-1997 the Collector, district Gwalior, acting on the aforesaid order of the Sanyukta Sanchalak had declined to entertain the motion of no-confidence.

(3.) I have heard the learned counsel for the petitioners as well as the learned counsel representing the respondents Nos. 1 to 3 and the learned counsel representing the respondents Nos. 4 and 5 and have also carefully perused the record.