SHIVSANKAR NAMASUDRA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioners have challenged two Declarations, both dated 18.01.2021 made by the Block Development Officer, copies of which are produced at Annexures-6 and 7 to the petition by which the petitioners had declared to have ceased to be the members of Gournagar Gram Panchayat.

(2.) Briefly stated the facts are that the petitioners are two of the elected members of Gournagar Gram Panchayat, elections for which were conducted in the year 2019. Some of the members of the Gram Panchayat issued notice of no confidence against the Pradhan of the Gram Panchayat and requested convening a meeting for such purpose. The prescribed authority convened a special meeting on 05.12.2020. In the meeting, which was held on 05.12.2020, majorities of the members of the Pancyayat voted for removal of the Pradhan and a resolution to that effect was therefore adopted.

(3.) According to the petitioners, without any further process, they received impugned communications dated 18.01.2021 on 28.01.2021. We may reproduce the contents of these declarations which are identically worded.