RITA RANI DUSHAD Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. A. K. Talukdar, learned counsel for the petitioner. Also heard Mr. T. C. Chutia, learned State counsel, appearing for respondents No. 1 to 4, Mr. N. H. Barbhuiya, learned counsel for respondents No. 6, 7, 10, 11, 12 and 14, Mr. S. A. Ahmed, learned counsel for respondents No. 8, 9, 13 and 15. None appears for respondent No. 5 during the entire course of the proceeding.

(2.) ON the request of the learned counsel for the parties, the writ petition has been heard at the admission stage itself and is being disposed of by this order.

(3.) THE challenge in this writ petition is to a resolution dated 31.03.2014 expressing want of confidence against the petitioner, who was the elected President of Masughat Gaon Panchayat. The post of President was reserved for woman candidate belonging to Scheduled Caste.