AMARDEO SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) (Oral) - The petitioner is the Ex-Chief Councillor of the Bhabhua Nagar Parishad in the district of Kaimur and is aggrieved by the no confidence motion passed against him in a special meeting held on 26.11.2015.

(2.) Initially the writ petition was filed questioning the requisition dated 5.11.2015 present at Annexure-2 along with the notice dated 2.11.2015 issued by the Executive Officer of the Municipality, whereby the Ward Councillors were requested to attend the special meeting to be held on 26.11.2015, a copy of which is present at Annexure-4 but since it is during the pendency of the proceedings that the special meeting was held on the scheduled date and in which the motion was passed against the petitioner which has been placed on record vide Annexure-8 to I.A. No. 9543 of 2015 which also contains a prayer for amendment in the relief.

(3.) In consideration of the matter in contest the prayer made in the interlocutory application is allowed and the petitioner is permitted to question the same in the present proceedings.