LALLAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application has been filed for quashing a portion of the resolution of the Panchayat Samiti dated 24.1.2003 whereby no confidence motion has been passed against the petitioner.

(2.) SHORN of unnecessary details, facts giving rise to the present application are that the petitioner happens to be the Parmukh of Panchayat Samiti, Garhani, Bhojpur. A notice to convene the special meeting of the Panchayat Samiti to consider the no confidence motion was given and ultimately the Executive Officer by notice dated 16.1.2003 informed the members that the special meeting of the Panchayat Samiti shall be held on 24.1.2003 to consider the no confidence motion against the petitioner. In the meeting so held, the motion of no confidence has been passed against the petitioner by required majority.

(3.) IN reply thereto respondent no. 4 i.e. the Executive Officer of the Panchayat Samiti had averred as follows: -