SUNDARA PANDIAN KALIDASAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Petitioner has been elected as a Ward Member of 13th Ward of Kallakal Gram Panchayat, Toopran Mandal, Medak District and also Upa-Sarpanch of the said Gram Panchayat in the general elections held in the month of January, 2019. The 4th respondent served a notice No.H/188/2021 dated 27.02.2021 on the petitioner stating that he received a proposal for no confidence motion under Form-I dated 19.02.2021 from the Ward Members of Kallakal Gram Panchayat and called a meeting on 17.3.2021 at 11.00 AM at the office of the Gram Panchayat for consideration of the proposed no confidence motion.

(2.) Aggrieved thereby the petitioner filed Writ Petition No.5804 of 2021 contending that the said notice was not in compliance with the Section 30 (1) and (2) of T.S. Panchayat Raj Act, 2018 and Rules 2 and 3 of the Rules relating to motion of no confidence against the Upa Sarpanch in G.O.Ms.No.200 PR & RD dated 28.4.1998. In the said Writ Petition initially an interim order was passed on 15.3.2021 staying the further proceedings in pursuance of the said notice and ultimately the said Writ Petition has been Allowed vide orders dated 28.4.2021 giving liberty to the respondents to proceed to take steps in accordance with law.

(3.) The petitioner further submits that thereafter the 4th respondent - RDO again issued the impugned notice No.H/824/2021 dated 26.5.2021 under Form IV under Section 30 (1) of T.S. Panchayat Raj Act, 2018 and called for a meeting on 15.6.2021 at 11.30 AM for considering the alleged no confidence motion and the same was served on the petitioner on 27.5.2021.