GEMAR PADU Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. K. Jini, learned counsel for the petitioners. Also heard Mr. K. Ete, learned senior Additional Advocate General, Arunachal Pradesh, appearing for respondent Nos.1 and 2 and Mr. R. Saikia, learned counsel appearing for respondent No.3.

(2.) The respondent No.3 was elected as Anchal Samiti Chairman (ASC) of 01-Aalo East Lower Anchal Samiti (hereinafter referred to as 'Samiti'). The Samiti is consisting of 9(nine) Anchal Samiti Members (ASMs). 6(six) ASMs out of 9(nine) submitted a representation dated 30.05.2016 to the respondent No.2 expressing intention to move 'no confidence motion' against the respondent No.3 under Section 63(1) and (2) of the Arunachal Pradesh Panchayati Raj Act, 1997, as amended, (for short, '1997 Act').

(3.) By the aforesaid requisition dated 30.05.2016, request was made to the Member Secretary, the respondent No.2, to issue notice and initiate the process of no confidence motion. On 01.06.2016, the respondent No.2 issued an order, which runs as follows:-