UDAY SHANKAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This is a petition where an Adhyaksha of a Zila Parishad has been bundled out of his office on a motion of no confidence. The motion of no confidence was carried at a meeting held on 27-11-2001, The requisition to call this meeting is dated 8 November, 2001. As this requisition is the genesis of the issues which were debated on the writ petition and on the present Letters Patent Appeal, it would be best that this requisition dated 8 November, 2001, Annexure 2 to the Letters Patent Appeal be reproduced : ..(verunacular matter omitted)..

(2.) On the receipt of this requisition, the District Magistrate convened a meeting amongst the members of the Zila Parishad. The meeting was set for 27th November, 2001. The communication of the Executive Officer/District Magistrate, Arrah to the members of the Zila Parishad, which is otherwise Annexure-3 to the appeal, is also relevant and is reproduced : ..(verunacular matter omitted)..

(3.) The result of the meeting which became, as termed, a motion of no confidence is recorded by the Chief Executive Officer on 27 November, 2001 (Annexure-4 to the appeal) and this is also reproduced : ..(verunacular matter omitted)..