PINKI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. S. B. K. Manglam learned counsel for the petitioners, Mr. Kinkar Kumar, learned Standing Counsel for the State of Bihar, Mr. Ravi Ranjan, learned counsel for the State Election Commission and Mr. Kumar Kaushik learned counsel for the respondent nos. 15 to 21.

(2.) The petitioners have filed the instant application for the following reliefs:

(3.) The case of the petitioners in brief are that they were elected as Pramukh and Up-Pramukh of Block Panchayat Samiti, Pakaridayal in the first meeting of the Panchayat Samiti held on 30/12/2021 and have been discharging their duties since then. A special meeting of the Panchayat Samiti was held on 13/1/2024 to consider the no confidence motion against petitioner no. 1/Pramukh. Out of the total 14 elected members of the Panchayat Samiti, as only 7 members were present in the special meeting, the same not being a majority, the motion was not put to vote and was rejected. Similar was the case with respect to the petitioner no. 2 in the special meeting convened on 13/1/2024.