ISLAM UDDIN TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. B. Laskar, the learned counsel appearing on behalf of the Petitioner and Mr. S. Dutta, the learned Standing counsel appearing on behalf of the P&RD Department. I have also heard Mrs. S. Sharma, the learned Additional Junior Government Advocate appearing for the State.

(2.) The instant writ petition has been filed by the Petitioner being aggrieved by the actions of the Respondent Authorities in not allowing the Petitioner to perform the duties of the President of Pathakhauri Gaon Panchayat under Dullavcherra Development Block in spite of the fact that the No Confidence Motion which was passed against the Petitioner vide the resolution dtd. 25/7/2022 was interfered with by this Court.

(3.) The brief facts of the instant case is that in the year 2018, the Petitioner was elected as the President of Pathakhauri Gaon Panchayat under Dullavcherra Anchalik Panchayat (for short "the Gaon Panchayat in question"). A No Confidence Resolution was passed on 25/7/2022 against the Petitioner and resultantly, the Petitioner was removed from his post and the Respondent No.4 was allowed to take over the charge as In-charge President of the Gaon Panchayat in question. The Petitioner challenged the said No Confidence Resolution dtd. 25/7/2022 by filing a writ petition which was registered and numbered as WP(C) No.5142/2022.