ANITA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This order shall finally dispose of CWJC No. 4986 and CWJC No. 10727 of 2003.

(3.) It appears from the records of CWJC No. 4986 of 2003 that Anita Kumari was elected as a Pramukh of Panchayat Samiti, Patory, Samastipur. It also appears from the records that after her election a requisition was made by some dissatisfied persons to convene a meeting to consider the no-confidence motion against Anita Kumari. It also appears that Up-pramukh took cognizance in the matter and directed the Block Development Officer-cum-Chief Executive Officer, Patori to convene a meeting. A notice for convening the meeting to consider the no-confidence motion was issued on 10.1.2003 (annexure-4). It was clearly mentioned that the meeting would be convened on 17.1.2003. The meeting was accordingly convened on 17.1.2003 and the petitioner was voted out.