OM PRAKASH GUPTA S/O LATE SITA RAM SAH Vs. STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY URBAN DEVELOPMENT AND HOUSING DEPARTMENT, GOVT.OF BIHAR, PATNA

JUDGEMENT

(1.) I.A. No.5276 of 2010 has been filed on 14.6.2010 on behalf of the petitioner for adding the names of eight Councillors of Raxaul Nagar Parishad detailed in paragraphs of the interlocutory application as respondents to the writ petition in addition to the Councillors already impleaded therein. Considering the facts and circumstances of the case as well as the claim of the parties, the said interlocutory application is allowed. Let the aforesaid eight persons be impleaded as party respondents to the instant writ case. The said respondents have already appeared and have filed their respective affidavits and have also taken part in the arguments, alongwith other respondents, through their respective learned counsel.

(2.) This writ petition has been filed by the petitioner challenging the entire proceeding of the special meeting of the Raxaul Nagar Parishad (hereinafter referred to as "the Nagar Parishad" for the sake of brevity) held on 18.5.2010 including the resolution of No Confidence Motion there in against the petitioner for removing him from the post of Chief Councillor of the Nagar Parishad.

(3.) It is not in dispute that election for Ward Councillors of the Nagar Parishad was held in the year 2007 in which 25 Ward Councillors were elected out of whom petitioner was elected from Ward No.21. It is not in dispute that the said Ward Councillors elected the petitioner for the post of Chief Councillor of Nagar Parishad on 9.6.2007 and since then he had been performing his duties on the said post.