RENU SETHI Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioner by filing this writ application seeks to assail the decision of the Sub-Collector, Jajpur (opposite party no.3) in convening the special meeting for vote of 'No Confidence Motion' against the petitioner who is the elected Sarpanch of Routarapur Grama Panchayat followed by issuance of notice dated 10.10.2019 under Annexure-1.

(2.) The facts necessary for the purpose are as under:-

(3.) Learned counsel for the petitioner submitted that sdaid decision of the Sub-Collector to convene the special meeting for discussion and vote on the 'No Confidence Motion' and consequential issuance of notice is not in conformity with the provision of law as contained under sub-section 2 of section 24 and sub-section 4 of section 24 read section 7,10, 14, 15 and 17 of the Act as also rule-2, 1(k) of the Grama Panchayat Rules read with rules 52, 56, 76, 80, 81 and 83 of the Odisha Grama Panchayat Election Rules. It is also said to be not in consonance with rules 1, 5 and 8 of the Rules of Business as annexed to the Odisha Grama Panchayat Rules.