AKRURA DEHURY Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS writ petition has been filed against the notice issued by the Sub -Collector, Rairakhol in the district of Sambalpur vide latter No.2195/GP, dated 22.6.2006 for holding meeting of the Grama Panchayat, Batagaon to consider the resolution of the members of the said Grama Panchayat regarding no confidence motion against the Sarpanch (instant petitioner).

(2.) THE brief facts of the case are that the petitioner is an elected Sarpanch of Batagaon Grama Panchayat on 12.6.2006. Nine Ward Members of the said Grama Panchayat moved no confidence motion against the petitioner and passed resolution accordingly and forwarded the same to the Sub -Divisional Officer. The Sub -Collector issued notice vide letter No.2195/GP, dated 22.6.2006 to the members of the said Grama Panchayat for convening the meeting at 11 A.M. on 7.7.2006.

(3.) "Fifteen clear days" have been defined in Sub -rule (3) of Rule 2 of the Orissa Grama Panchayat Rules, 1968 which is reproduced as under : "(3) "Clear days" includes Sundays and holidays but does not include the day of the meeting and the day of the issue of notice."