NAGENDRA PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS writ application was initially filed to quash the notice dated 23.9.2003 (Annexure-1) whereby the Executive Officer of the Panchayat Samiti, Gurua had issued notice for convening the meeting of the Panchayat Samiti to consider the no confidence motion against the petitioner. During the pendency of the application, no confidence motion has been carried out against the petitioner. By way of amendment, the prayer is to quash the resolution dated 30.9.2003 of the Panchayat Samiti carried out the motion of no confidence against the petitioner.

(2.) SHORN of unnecessary details facts giving rise to the present application are that the petitioner was elected as Pramukh of Gurua Panchayat Samiti on 12th of June, 2001. The Executive Officer of the said Samiti issued notice dated 23.9.2003 informing the members of the Panchayat Samiti that a meeting shall be held on 30th of September, 2003 to consider the no confidence motion against the petitioner. Petitioner challenged the same by filing the present writ application but during the pendency of the application, the meeting was held and a no confidence motion has been carried out against the petitioner.

(3.) QUASHING of resolution of the no confidence motion shall not stand in the way of the members to bring fresh motion against the petitioner in accordance with law.