VANDANA MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant Smt. Vandana was elected to the Zila Parishad, Udaipur in the month of January 1995. She was elected Zila Pramukh of the Zila Parishad, Udaipur on 20th January, 1995. A No Confidence Motion against her was initiated on 2nd Feb. 1999. The meeting of the members of the Zila Parishad, Udaipur was requisitioned to be held on 23rd Feb. 1999 in the Office of Zila Parishad, Udaipur to consider the Motion. After holding the meeting, the Collector, Udaipur, who was presiding over the meeting declared that the Motion of No Confidence was carried. Thereafter Smt. Sajjan Katara was alleged to have been nominated as Zila Pramukh on 27-2-1999.

(2.) The appellant-petitioner challenged the proceedings of the meeting in which the No Confidence Motion was declared to be carried out as also the nomination of Smt. Sajjan Katara, by filing a petition in this Court. Several grounds were raised in the petition including the question of fairness and validity of the procedure adopted at the meeting by the Presiding Officer, as also the alleged nomination of Smt. Sajjan Katara as the Chairperson.

(3.) The learned single Judge dismissed petition on the ground that the learned counsel appearing for the petitioner had misled the Court by making false statements. Certain observations in the nature of strictures were passed against the learned counsel appearing for the petitioner and cost of Rs. 10,000/- was imposed on the petitioner and it was directed that the cost shall be deposited with the Registrar General of the Court and it shall be used for legal aid purposes by the Registrar General. Against this order of dismissal, the appellant, the original petitioner, has filed this appeal.