SANGEETA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Waliur Rahman along with Mr. Dhaneshwar Prasad Gupta, learned counsels appearing on behalf of the petitioner, Mr. Rajesh Pd. Choudhary, learned counsel appearing on behalf of the respondent nos.6-10 and Mr. Prashant Pratap, learned GP-2 appearing on behalf of the State.

(2.) The petitioner in the present writ petition is aggrieved by the requisition dtd. 2/1/2024, submitted by five Panchayat Samiti Members for holding of the special meeting and for quashing the Letter No.05, dtd. 3/1/2024 in which a request has been made to convey the Special Meeting of the Block Panchayat Samiti to consider the 'no confidence motion' against the petitioner and for stay of the Special Meeting dtd. 16/1/2024. It is contended by Mr. Waliur Rahman, learned counsel appearing on behalf of the petitioner that allegations are not sustainable and requisition has been called by a group of elected members of the committee to topple the petitioner on frivolous charges.

(3.) In the present case, a counter-affidavit has been filed on behalf of the State, bringing on record a letter no.117/01 dtd. 2/1/2024, under the signature of the Pramukh, who is the petitioner of the present writ petition. It has been informed in the said letter that in accordance with the provision under Sec. 44(3) of the Act, a special meeting was scheduled to be held on 16/1/2024 at 11.00 AM in the meeting hall and information to that respect was to be given to all the interested persons.