Vijay Bahuguna, J. - (1.) The petitioner, who was a Pradhan, has been removed by proceedings of no-confidence motion carried on 14th of September, 1993.
(2.) The petitioner contends that he was elected es Up-Pradhan He started functioning as a Pradhan on 19th of March, 1993 or the death of the elected Pradhan Sri Kesbav Tiwari The motion of no-confidence has been challenged on the ground that under the provisions of Section 14 (2) of the U.P. Panchayat Raj Act (hereinafter referred to as the Act) a meeting for consideration of a motion of no-confidence for the removal of Pradhan could not have been convened within a period of one year from the date of holding office. As the petitioner had been given charge of the office of the Pradhan in the month of March, 1993, entire proceedings relating to no-confidence motion were null and void in law.
(3.) The contention of the petitioner stands negatived by a Division Bench decision of this Court rendered in Writ Petition No. 6904 of 1981 Krishna Kishore Singhal v. State of U. P and others, decided on March 5,1981.;