SMT. SARITA DEVI Vs. STATE OF UTTAR PRADESH AND 2 OTHERS
LAWS(ALL)-2017-9-132
HIGH COURT OF ALLAHABAD
Decided on September 11,2017

Smt. Sarita Devi Appellant
VERSUS
State Of Uttar Pradesh And 2 Others Respondents

JUDGEMENT

DILIP GUPTA,J. - (1.) An elected Block Pramukh of Block Ghiror, District Mainpuri has filed this petition to challenge the notice issued by the Collector for holding of the meeting of the members of Ghiror Kshettra Panchayat on 4 September 2017 for consideration of the motion of no confidence against her.
(2.) It is stated that the total number of members of the Kshettra Panchayat is 86 out of which 63 members had signed the motion expressing want of confidence in the Pramukh that was submitted to the Collector, Mainpuri on 9 August 2017. It is also stated that on 16 August 2017 the Collector issued a notice to 86 members under Section 15(3)(i) of the Uttar Pradesh Kshettra Panchayat and Zila Panchayat Adhiniyam, 19611 that the meeting of the members in the Office of Kshettra Panchayat Samiti will take place on 4 September 2017 at 11:00 a.m. for considering the motion of no confidence made against the petitioner Sarita Devi.
(3.) According to the petitioner out of the 86 members, notice on 50 members was personally served by the Office of the Block Development Officer, Ghiror. Regarding this personal service, it has been stated that five members were served on 17 August 2017, three 1 the Act on 18 August 2017, two on 19 August 2017, one on 22 August 2017, thirty one on 23 August 2017 and four on 24 August 2017. The petitioner has further stated that no date has been mentioned regarding service of notice on four members. Petitioner has also stated that for the remaining 36 members, notices were sent by registered post on 24 August 2017 and 25 August 2017.;


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