KUMARI MEERA SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner was elected as Adhyaksha of Zila Parishad on 8/8/2018. She has filed this writ application seeking a direction to the Deputy Development Commissioner-cum- Chief Executive Officer, Zila Parishad, Nalanda at Biharsharif to bring on record the decision of the District Magistrate, Nalanda whereby he had fixed the date of special meeting of Zila Parishad for bringing No Confidence Motion against the her. She has sought for quashing of the notice dtd. 22/8/2020, issued by Respondent No. 4 convening the said special meeting on 1/9/2020. This writ application was registered on 29/8/2020.

(2.) It is the petitioner's case that she learnt for the first time through reading a news item published in a local daily on 9/8/2020 that 18 members of Zila Parishad had submitted their requisition to the petitioner as well as Respondents No. 3 and 4 for convening a special meeting for bringing No Confidence Motion. The petitioner asserts in the writ petition that at no point of time any attempt was made by the requisitionists to serve a copy of requisition requesting the petitioner to convene special meeting.

(3.) On 1/9/2020, a special meeting was held as convened by the District Magistrate, Nalanda and notified by the Deputy Development Commission in which resolution of No Confidence Motion has been passed against the petitioner. The petitioner has questioned the legality of the said resolution of No Confidence Motion having been passed against her by seeking amendment in the writ petition through LA. No. 01 of 2020.