S.K. Dhaon, K. Narayan, JJ. - (1.) The petitioner alleges himself to be the Chairman of a Town Area Committee. A meeting of the Committee is scheduled to be held on 15th October, 1990 to consider the motion of no confidence proposed to be passed against the petitioner. He apprehends that he will not be allowed to participate in the meeting and cast his vote, if the motion is put to vote.
(2.) In the case of Sardar Gyan Singh v. District Magistrate, Bijnor and others, 1975 AWC 321, a Full Bench of this court has taken the view that the Chairman of a Town Area Committee is also a member of the Committee and, therefore, he is entitled to be served with a notice of the meeting wherein a motion of no confidence is to be considered against him and is also entitled to participate in the proceedings.
(3.) In view of this decision, we see no reason as to why the respondents will not permit the petitioner to participate in the meeting scheduled to be held on 15th October, 1990.;