HINA SAMAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioner, by filing this writ application, has challenged the decision of the Sub-Collector, Dhenakanal (opposite party no.3) in convening the special meeting for record of no confidence against the petitioner, who is the elected Sarpanch of Khandabandha Grama Panchayat in the district of Dhenkanal followed by issuance of notice under Annexure-2.

(2.) The Petitioner is the elected Sarpanch of Khandabandha Grama Panchayat and has been in the office and discharging her duties as such since her assumption of the charge of the office after the election.

(3.) The petitioner, the elected Sarpanch of the Khandabandha Grama Panchayat against whom the motion for no confidence has been made by the required numbers of the requisitionist-members of the Grama Panchayat, has questioned the decision and the notice issued pursuant thereto under Annexure-2 as violative of clauses (a) and (c) of sub-section (2) of section 24 of the Odisha Grama Panchayat Act, 1964 (in short, "the O.G.P. Act').