MINA DEB Vs. STATE OF ASSAM

JUDGEMENT

(1.) The petitioner has instituted the writ petition under Article 226 of the Constitution of India to challenge a resolution adopted in a special meeting convened on 1/6/2020 to discuss a motion of no confidence brought against her for her removal from the office of the President of 101 no. Larsing Gaon Panchayat.

(2.) The background facts which have led the petitioner to institute the instant writ petition can be, briefly, narrated as follows :-

(3.) In the General Panchayat Election held in the year 2018, the petitioner submitted her nomination for the post of President of 101 no. Larsing Gaon Panchayat, District - Cachar. In the General Panchayat Election so held, the petitioner got elected to the post of President of 101 no. Larsing Gaon Panchayat [hereinafter also referred to as 'Larsing Gaon Panchayat', for short] as per provision of Sec. 6[1][b] of the Assam Panchayat Act, 1994. In the said General Panchayat Election, the respondent nos. 5 - 11 also got themselves elected as Ward Members of Larsing Gaon Panchayat. Apart from the directly elected President, Larsing Gaon Panchayat is consisted of 10 [ten] nos. of Ward Members. After the election, the respondent no. 5 got elected as the Vice-President, Larsing Gaon Panchayat in the manner laid down in Sec. 6[3] of the Assam Panchayat Act, 1994.