JUKTA MAJHI Vs. COLLECTOR BOLANGIR AND ORS.

JUDGEMENT

(1.) Heard learned for the petitioner and learned Addl. Government Advocate for the State.

(2.) Petitioner in this Writ Petition Challenges the notice dated 08.07.2015 issued by the opposite party No. 2- Sub-Collector, Balangir calling upon the petitioner to attend the enquiry as per Section 26(2) of the Orissa Grama Panchayat Act pursuant to the direction of the opposite party No. 1.

(3.) The petitioner contended that she is functioning as the elected Sarpanch of Daspur Grama Panchayat in the district of Bolangir. The opposite party No. 3 has filed ah application under Section 11 read with Sections 25, 26(2) of the Orissa Grama Panchayat Act before opposite party No. 1, which was registered as Election Misc. Case No. 6 of 2014 in the Court of learned Collector, Bolangir. The main plea of opposite party No. 3 that the petitioner is unable to read, write and understand Odia.