JUDGEMENT
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(1.)THE petitions was elected Prodhan of the Ramganga Gram Panchayat and while functioning as such Prodhan he was served with a notice by some of the members of the Gram Panchayat requesting him to convene a meeting for the purpose of consideration of a no confidence motion against him.
(2.)IT appears that, thereafter, on 21st October, 1993, the petitioner received another notice from the said members stating that the meeting to consider no confidence against the petitioner would be held on 21st October, 1993. In the first notice dated 29th September, 1993, the requisitionists had mentioned in the agenda that the members would consider both the question of no-confidence and the removal of the prodhan. in the subsequent notice, however, only the question of no confidence was mentioned and the matter relating to removal was not included in the agenda.
(3.)THE petitioner challenged the said notice by way of a writ application and by an order dated 15th December, 1993 this Court disposed of the matter by quashing the impugned notice and the resolution adopted at the meeting held on 21st October, 1993, on the ground that in the absence of a specific agenda for removal of the Prodhan, such resolution was bad and was not capable of being enforced.
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