VIMLA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up on an application under Article 226 (3) of the Constitution of India for vacation of stay order dtd. 20/7/2019.

(2.) By the said interim order dtd. 20/7/2019, as passed before the reply to the petition or the stay application, this court restrained the respondents from giving effect to the result of the meeting of No Confidence Motion against the petitioner held on the said date.

(3.) The petitioner is the Chairperson of the Municipal Council, Sawai Madhopur and aggrieved of the notice dtd. 10/7/2019 issued against her expressing no confidence in her as per the provisions of the Rajasthan Municipalities (Motion of no confidence against chairperson or vice chairperson) Rules, 2017 (hereinafter 'the Rules of 2017').