RADHE RAMAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition is directed against the notice bearing No. 07 (M), dated 16.7.2008, (Annexure-6), issued under the signature of respondent No. 4 (The Block Development Officer, Phoolwari Sahrif, District-Patna), whereby notice has been issued to the members of the Panchayat Samiti, Phoolwari Sharif, that a meeting of the Panchayat has been convened on 24.7.2008 to consider no-confidence motion against the Pramukh and Up-Pramukh of the Panchayat for misuse of powers, gross involvement in corruption, etc.

(2.) We have perused the materials on record and considered the submissions of learned Counsel for the parties. A Division Bench of this Court in its judgment dated 3.2.2010, passed in C.W.J.C. No. 12611 of 2008 (Meema Yadav and Ors. V/s. The State of Bihar and Ors.), has held as follows:

(3.) The writ petition is accordingly dismissed.