KEDAR NATH SAINI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal is directed against the order of the learned Single Judge dated 6-2-2002.

(2.) The appellant has challenged the order of learned Single Judge whereby the learned Single Judge has quashed the order of District Collector, Bharatpur dated 21-6-2002 and also quashed the proceedings which were in consequence of the notice.

(3.) The petitioner-respondent had filed an application dated 11-6-2002 regarding no confidence motion against the Chairman of the Municipal Board, Kumher, District Bharatpur. On 14-6-2002, he moved second application for withdrawal of the application for no confidence motion. The District Collector, Bharatpur has rejected the application dated 14-6-2002 on 21-6-2002. After rejecting the application of respondent dated 14-6-2002, the District Collector, Bharatpur issued a notice dated 21-6-2002 for convening the meeting to consider the application dated 11-6-2002 for no confidence motion against the Chairman and fixed the date of meeting on 4-7-2002 and also authorised the S.D.O. to preside over the meeting.