ARBIND KUMAR SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The petitioner is an elected member of Ward No. 2 of Nagar Panchayat, Bodh Gaya. He states that on requisition given by the members of the Nagar Panchayat expressing want of confidence in the President, a meeting was held for taking no-confidence motion; but on account of absence of the respondent Nos. 7 to 15 at the meeting the motion was defeated. He submitted a representation dated 21.6.2014 to the State Election Commissioner, the 2nd respondent herein, with a prayer to disqualify the respondent Nos. 7 to 15 under Section 18 of the Bihar Municipal Act, 2007 (hereinafter referred to as 'the Act'). His grievance is that no steps have been taken by the 2nd respondent, on the representation.

(2.) This writ petition is filed in public interest, with a prayer to direct the 2nd respondent to disqualify the respondent Nos. 7 to 15.

(3.) Heard Mr. Amit Srivastava, learned counsel for the petitioner and Mr. Shyam Kishore Sharma, learned Government Advocate for the respondents.