FORHANA BEGUM LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) BOTH the writ petitions filed by the same petitioner are connected to each other and thus have been heard analogously and are being disposed of by this common judgment and order.

(2.) THE matter relates to the procedure adopted towards processing and finalizing the No-confidence Motion against the petitioner who is the President of the particular Gaon Panchayat.

(3.) OUT of the 10 (ten) members of the Gaon Panchayat, 8 (eight) members of the Gaon Panchayat submitted a requisition notice dated 19. 2. 2009 to the Secretary of the Gaon Panchayat requesting him to convene a meeting to discuss the No-confidence Motion against the petitioner. The meeting was so convened by the Secretary of the Gaon Panchayat on 6. 3. 2009 and the same was notified by his notice dated 4. 3. 2009. However, the meeting was not held on 6. 3. 2009 as the same was cancelled by the Secretary of the Gaon Panchayat by his notice issued on the same date. In the notice, it was stated that the No-confidence Motion against the petitioner has been cancelled as per the direction of the President and Secretary of Hailakandi Anchalik Panchayat. On the same date i. e. 6. 3. 2009, the Secretary-cum-Executive Officer, Hailakandi Anchalik Panchayat, issued notice fixing the date of the meeting to discuss about the No-confidence Motion against the petitioner on 12. 3. 2009.