PARVEEN AKHTER Vs. U.T. OF J&K

JUDGEMENT

(1.) The petitioner seeks quashing of her removal as Sarpanch of Panchayat, Kandi (Upper Block), Budhal, District Rajouri vide order/minutes of meeting dtd. 24/9/2020. She also seeks a direction to the respondents to reinstate her as Sarpanch of Panchayat, Kandi (Upper Block), Budhal, District Rajouri.

(2.) The Panches of Panchayat, Kandi (Upper Block), Budhal, District Rajouri moved a resolution on 11/9/2020, seeking removal of the petitioner by moving a No Confidence Motion against her on serious allegations of misconduct regarding violation of Jammu and Kashmir Panchayati Raj Act and had sought convening of a special meeting in this regard.

(3.) The Secretary, Panchayat Halqa, Kandi (Upper Block), Budhal, District Rajouri informed the Chairman, B.D.C, Budhal that seven Panches of Panchayat, Kandi (Upper Block), Budhal, District Rajouri have sought convening of a special meeting regarding No Confidence Motion against the petitioner and the Chairman, B.D.C, Budhal in this regard requested him to proceed over the same in terms of the Rules.