AMARENDRA KUMAR SON OF LATE BHAGWATI PRASAD SHAH, RESIDENT OF MOHALLA Vs. THE STATE OF BIHAR THROUGH THE CHIEF SECRETARY, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard Mr. S.B.K. Manglam, learned counsel for the petitioners, learned counsel for the State, learned counsel for the State Election Commission and Mr. Sarvadeo Singh for the private respondents have appeared in the two writ petitions.

(2.) Whereas the petitioner in CWJC No. 10138 of 2014 happens to be the Chief Councillor of Nagar Parishad, District-Arwal, the petitioner in the other writ petition is the Deputy Chief Councillor of the same Nagar Parishad and in each of the two writ petitions, the petitioners have questioned the 'no confidence motion' passed against them on 16.6.2014.

(3.) The contesting parties have appeared in the two writ petitions and hence with the consent of learned counsel for the petitioners, the writ petitions have been considered with a view to its final disposal at the stage of admission itself.