- (1.) THE petitioner is a Block Pramukh. Notice of intention to move a motion of non-confidence against him was given to the Collector. THE Collector issued notice as required under sub-section (3) of Section 15 of the Kshettra Samitis and Zila Parishads Adhiniyam, 1961 (hereinafter referred to as 4 the Act '). On 26-9-1987, the meeting could not be held because of the absence of the Presiding Officer. THEreupon, the Collector fixed 20th October, 1987, for holding the meeting. THE date was the adjourned date under sub-section (4-B) of Section 15 of the Act. Once again the meeting could not be held. THEreafter the Collector has now fixed 4th November, 1987, by means of a notice dated 21-10-1987, for the convening of the meeting.
(2.) IN this writ petition, the prayer is that the notice of the Collector dated 21-10-1987, for convening a meeting to consider the motion of no-confidence on 4-11-1987 be quashed and a writ be issued commanding the respondents not to hold the meeting on the said date. We have heard Sri B. D. Mandhyan at length in support of this petition. He has advanced a very attractive argument. We are, however, unable to accept it. Notice of this writ petition has not yet been issued and we do not know the version on facts of the other side. However, we are deciding the matter as only a pure question of law arises. The argument of Sri B. D. Mandhyan is that under section 15 of the Act a meeting expressing want of confidence in Pramukh is to be held in accordance with the procedure prescribed in Section 15 of the Act.
(3.) SUB-section (2) of Section 15 provides that a notice of intention to make the motion shall be in writing, signed by atleast half of the total number of members of the Kshettra Samiti. Sub-section (3) provides that the Collector shall convene a meeting which will not be later than thirty days from the date on which the notice under sub-section (2) was delivered to the Collector.;