JYOTSHNA BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) BY way of this application filed under Article 226 of the Constitution of India, the petitioner seeks quashing of order dated 27 -09 -2011 passed by the Additional Deputy Commissioner, Cachar approving the resolution of no -confidence adopted against the petitioner as President of No.121 Srikona Gaon Panchayat (Gaon Panchayat).

(2.) THE case of the petitioner is that she is the elected President of the Gaon Panchayat. Requisition dated 22 -12 -2010 was made by seven members of the Gaon Panchayat to the Secretary expressing no -confidence against the petitioner and requesting holding of special meeting of the Gaon Panchayat to discuss about the same. Though the Secretary notified 03 -01 - 2011 as the date for holding the special meeting, no such meeting was held. Secretary referred the matter to the President of Salchapra Anchalik Panchayat by letter dated 04 -01 -2011. As the special meeting was still not held within the stipulated period, the Executive Officer of the Anchalik Panchayat referred the matter to the President, Cachar Zilla Parishad vide his letter dated 20 -01 -2011.

(3.) THEREAFTER , the Zilla Parishad referred the matter to the Deputy Commissioner, Cachar vide his letter dated 25 -01 - 2011 stating that no special meeting to discuss the noconfidence motion against the petitioner was held.