GAURI PRASAD DEHURI Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioner is a Sarpanch of Sarasara Gram Panchayat in the district of phulbani. In this writ application he challenges the order of the Government of orissa removing him from the office of Sarpanch and declaring him not eligible for such office for 2 years from the date of his removal. The alleged ground of his removal is that he had been vigorously carrying on campaign against levy of panchayet Tax which is an obligatory tax under the law.

(2.) THE Government notification removing the petitioner from the office of sarpanch, so far as material is this:

(3.) BY a separate notification the State Government declared that the petitioner shall not be eligible for such office for a period of 2 years from the date of his removal from the office of the Sarpanch of the said Sarasara Gram Panchayat.