Satish Chandra, C.J. - (1.) The petitioner challenges the validity of a declaration, dated 9th April, 1981 made by the Prescribed Authority holding that the motion of no confidence against the petitioners functioning as the Pradhan of the Gaon Sabha has been passed by the requisite majority of voters.
(2.) Two principal grounds have been urged in support of the writ petition (i) that the requisite 15 day notice was not given : (ii) that the result of the counting of the votes was fraudulently changed.
(3.) According to the petitioner certain persons presented a motion of no confidence against the petitioner to the District Panchayat Raj Officer on 10th March, 1981. The Officer fixed the meeting of the Gaon Sabha for 2nd April, 1981 of which the notice was issued on 22nd March, 1981. Section 14 of the U.P. Panchayat Raj Act, 1947 requires 15 days notice. The notice issued on 22nd March, 1981 did not give 15 days prior notice of the meeting held on 2nd April, 1981. Hence the proceedings were void.;