PINKI BESHRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Petitioner, by filing this writ application, seeks to assail the decision of the Sub-Collector, Keonjhar (Opposite Party no.3) in convening the special meeting of Janardanpur Grama Panchayat followed by issuance of notice dated 24.10.2019 under Annexure-6.

(2.) The petitioner is the elected Sarpanch of Janardanpur 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 sole ground of challenge here to the aforesaid notice as at Annexure-6 is that in the process, there has been gross violation of mandatory provision of law as contained in clause (c) of sub-section (2) of section 24 of the Odisha Grama Panchayat Act, 1964 (hereinafter referred to as the O.G.P. Act) inasmuch as that clear fifteen days time has not been given.