REJIA PATIR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Choudhury, learned counsel for the petitioner. Also heard Mr. P.P. Barua, learned counsel appearing for respondents No. 8 to 13 and Mr. T.C. Chutia, learned State counsel appearing for respondents No. 1, 2, 3, 4, 6 and 7. None appears for respondent No. 5 despite service of notice.

(2.) As agreed to by the learned counsel for the parties, the writ petition is taken up for disposal at the admission stage.

(3.) Challenge in this writ petition is adoption of a resolution of no confidence against the petitioner who was the President of Ghilamara Anchalik Panchayat in a special meeting held on 27.7.2015. Eight members of the Anchalik Panchayat submitted a requisition on the subject of no confidence against the petitioner addressed to the Deputy Commissioner, Lakhimpur with a copy to, amongst others, the Block Development Officer and Ex-Officio Secretary of Ghilamara Anchalik Panchayat.