MOCKLISHUR RAHMAN LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. HRA Choudhury, learned Senior counsel for the petitioner. Also heard Mr. G Uddin, learned counsel for respondent Nos.8 to 15, as well as Mr. SP Choudhury, learned counsel for respondent Nos.2, 3, 4 and 6. None appears for the respondent Nos. 5 and 7.

(2.) The petitioner was elected as the President of the Tantoo Dhanipur Gaon Panchayat under Lala Anchalik Panchayat, Hailakandi district during the Panchayat election that was held in the year 2013. By the same election, the present respondent Nos.8 to 15 were also elected as members along with 3(three) other members.

(3.) The petitioner states that upon assuming the Office of the President of the Gaon Panchayat, he had been discharging his duties with utmost sincerity and to the satisfaction of all concerned and there were no allegation against him for the last 3 years. It is stated that due to certain extraneous consideration, some of the members were of the view to oust the petitioner by adopting a no confidence motion against him.