NIRAKAR SETHI Vs. STATE OF ODISHA

JUDGEMENT

(1.) This writ appeal is directed against the order dtd. 14/9/2021 passed by the learned Single Judge dismissing the Writ Petition (Civil) No.27318 of 2020 filed by the Appellant.

(2.) By the impugned order the learned Single Judge negatived the plea of the Appellant that the No Confidence Motion" brought against him by the members of the Katanabania Gram Panchayat under Rajkanika Block of Kendrapara district was bad in law for not adhering to the statutory notice period in terms of Sec. 24(2)(c) of the Orissa Gram Panchayat Act, 1964 (the Act).

(3.) The background facts are that the Appellant was the elected Sarpanch of Katanabania GP since February, 2017. Some of the Ward Members of the said GP convened a meeting on 7/3/2020 and passed resolution of No Confidence" against the Appellant. Accordingly they moved the Sub-Collector, Kendrapara (Opposite Party No.3) with the proposed resolution/requisition to convene meeting for considering the No Confidence Motion". The Collector, Kendrapara verified the signatures of the Ward Members and issued letter dtd. 29/9/2020 fixing the date, time and place of the special meeting for considering the No Confidence Motion" as 21/10/2020 at 11 AM in the Rajkanika Panchayat Samiti Office.