SMTI BITUMANI DEVI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J. Abedin, learned counsel for the petitioner, Mr. D. Nath, learned Additional Senior Government Advocate appearing for the respondent Nos. 1 to 4 and Mr. M.K. Choudhury, learned senior counsel appearing for the respondent Nos. 5 to 15.

(2.) The petitioner was elected by the voters of the territorial constituency of Khata Batahgila Zila Parishad constituency of Nalbari Zila Parishad under Sec. 65 of the Assam Panchayat Act, 1994 as a Member of the Zila Parishad. In the first meeting of the Zila Parishad held on 08.04.2013, the petitioner was elected as the President of the Nalbari Zila Parishad.

(3.) While the petitioner was continuing as such, out of the 13 numbers of the Members of the Zila Parishad, 11 Members had issued a requisition notice on 20.02.2017, requesting the petitioner to convene a special meeting to discuss and consider a no confidence motion against her. It is stated that the petitioner had received the copy of the aforesaid requisition notice on 20.02.2017 at about 6 p.m. in the Office of the Chief Executive Officer, Nagaon Zila Parishad. It is stated that the petitioner upon receiving the aforesaid notice, had requested the Members to convene an informal meeting so as to discuss the problems that the Members may have with the President.