RINKI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ashok Kumar Choudhary, learned senior counsel for the petitioner assisted by Mr. Ujjwal Kumar, learned counsel, Mr. Bindhyachal Singh, learned senior counsel appearing on behalf of the respondent no. 7, Mr. Vinay Ranjan, learned counsel appearing on behalf of respondent no. 5 as well as learned counsel for the State.

(2.) The present writ petition has been filed for the following reliefs:-

(3.) Learned counsel for the petitioner submits that the petitioner has prayed in this writ petition to hold and declare that the omission on part of the respondent authorities in not putting the no confidence motion to vote against the Pramukh and Up-Pramukh of the Panchayat Samiti, Ujiyarpur (District- Samastipur) in the special meeting dtd. 12/1/2024 is illegal, arbitrary and contrary to the provisions of the Bihar Panchayati Raj Act, 2006.