NEELAM DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. S. B. K. Mangalam, learned counsel for the petitioners; Mr. Ajay, learned GA 5 for the State and learned counsel for the State Election Commission.

(2.) The petitioners have moved the Court for the following reliefs:

(3.) The brief facts relevant for consideration of the present writ application are that the petitioners were the elected Pramukh and Up-Pramukh of Block Panchayat Samiti, Pratapganj in the district of Supaul. On presentation of a notice before the Ppetitioner no. 1 by 7 members of the Panchayat Samiti, which comprises of 12 members on 06.12.2019, the petitioner no. 1 had fixed the date 23.12.2019 for holding of the Special Meeting to consider the 'No Confidence Motion'. On the said date, the motion was passed against both the petitioners and they were removed from their post.