CHANDESHWAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Reference is necessitated on account of the observations made by the learned Single Judge in CWJC. No. 15551 of 2001, recorded on 19.3.2002, in a petition under Article 226 of the Constitution of India questioning the proceedings recorded in Minapur Panchayat, on 26.11.2001, relating to the consideration of 'No Confidence Motion' initiated against the then pramukh and the then up-pramukh. The learned Single Judge in an elaborate reasoned judgment while concluding passed the following observations in the penultimate paragraph and the last paragraph of the said judgment. Let the matter be placed before My Lord, the Chief Justice for issuing proper directions to place the matter before a larger Bench. The Division Bench may also like to issue instructions/directions to the State Government to issue instructions or to frame rules in relation to form, submission and consideration of No Confidence Motion, specially that if pramukh himself fixes the date of such meeting to consider the No Confidence Motion, he shall be obliged to fix the meeting giving a clear margin of seven days between the date of issuance of notice and the date of the meeting so also to give the details of No Confidence Motion and nature of allegations if made against the parmukh or up-pramukh or annexing copy of No Confidence Motion with the notice enabling all concerned to know that what are the allegations and what is to be faced by the pramukh or up-pramukh, and, in a case where a date is fixed by the Executive Officer, to fix a date giving clear margin of seven days between the above said two dates and give fullest details of the No Confidence Motion and the charges, if levelled against erring pramukh and/or up-pramukh or in the alternative to annex a copy/copies of the No Confidence Motion/ Notice moved/submitted against the pramukh and/or up-pramukh. The matter may accordingly be placed before my Lord, the Chief Justice.

(2.) During the course of submissions before us by learned counsel appearing for the parties, there was a consensus that in view of the amendments subsequently incorporated in the Bihar Panchayat Raj Act, 1993, the Reference shall become infructuous. In view of the aforesaid statement, the Reference on hand, therefore, shall become infructuous while accepting the said consensual statement.

(3.) One more point which comes to sharp focus is as to whether in view of the last and penultimate paragraphs of the judgment, quoted above, and the underlying design and desideratum, the policy and philosophy of making a reference to a larger Bench in terms of the Rule provision, as well as, jurisprudentially, the Reference would be incompetent.