HEERAMANI MUNDA Vs. COLLECTOR

JUDGEMENT

(1.) THOUGH this matter was listed for admission, on consent of the Learned Counsel for the parties, it was taken up for final disposal.

(2.) THE petitioner who is the Sarpanch of Budhikapudf Grama Panchayat has filed this Writ Application challenging the order in Annexure 3 passed by the Collector, Keonjhar removing her from the post of Sarpanch on the basis of resolution passed in a no confidence motion.

(3.) THIS being the only question raised before this Court, it is necessary to refer to the relevant provision of the Act. Section 24(2)(c) provides as follows :