TYAGI, J. - (1.) THIS writ petition filed by Inder Kumar under Art. 226 of the Constitution arises out of the following circumstances : Petitioner was elected as a member of the Municipal Board, Nohar, in October, 1970. According to the allegations made by the petitioner, he belonged to the opposition camp and that the motion of no confidence had been tabled against the Chairman was likely to be taken up for consideration of the House. But before this the tenor of the petition shows that a notice was issued by the Director of Local Bodies that the petitioner absented himself in the meetings of the Board held on 13th January 1971, 29th January, 1971, 16th February 1971, 24th February, 1971 and 6th March 1971, and as such he had incurred a disqualification to continue as a member of the Board under the provisions of sec. 63 (l) (a) of the Rajasthan Municipalities Act, 1959 (hereinafter called the Act ). The petitioner filed a reply to the notice issued to him by the Director wherein he raised two main objections viz (1) that even if it is admitted that he did not attend the meetings on the dates as shown in the notice, he cannot be said to have remained absent for more than three consecutive months, and (2) that the notice of the last meeting which is said to have been held on 6th of March, 1971, was received by the petitioner along with his other six colleagues on that very day and, therefore, in the absence of a valid notice, he cannot be treated as absent in a meeting held on 6th of March, 1971. After receiving this reply, the Director passed an order Annexure 2 on 3td of Dec. 1971 removing the petitioner from the membership of the Board under the provisions of sec. 63 (l) (a) of the Act. THIS order of the Director has been challenged by the petitioner, inter alia, on the ground that sec. 63 (1) (a) of the Act has not been properly construed by the Director while issuing the impugned order and in the absence of any valid notice to attend the meeting of the Board alleged to have been held on 6th March, 1971, he cannot be deemed to be absent from that meeting. In these circumstances, it is prayed that the order passed by the Director of Local Bodies (Annexure 2) be quashed.
(2.) NO reply has been filed by any of the respondents. The Municipal Board, NOhar, has also been made a party to this petition but the Board has not cared to file a reply though the Board is duly represented by a counsel Mr. R. C. Maheshwari. Since the averments made in the writ petition have not been controverted by the respondents, this Court is left with no alternative but to accept the facts as mentioned in the petition. It may be mentioned that out of the five meetings as specified in the notice (Annexure 1) issued by the Director, in which the petitioner did not take part, two meetings, namely, the meeting held on 13th of January, 1971 and 16th of February, 1971, were special meetings and the rest three were ordinary general meetings. The meeting, which is said to have been summoned on 6-3-1971, was a general meeting. According to the provisions of sec. 70 (5) of the Act, four clear days' notice was necessary to be given to the member asking him to attend the general meeting of the Board. In this case, as is apparent from the reply given by the petitioner in response to the notice received from the Director along with the envelope which contained the notice and also in view of the averments made in the petition, the petitioner received the notice of the meeting on the very day on which it was summoned. Therefore, according to the petitioner, the meeting was not called in accordance with the provisions of law and it cannot, therefore, be counted as a valid meeting for the purpose of applying the provisions of sec. 63 (1) (a) of the Act. The contention of the petitioner has some force and I feel that for the reasons given by the petitioner he cannot be taken to be an absentee member in the meeting of 6th of March, 1971. incurring disqualification under sec. 63 (1) (a) of the Act. Sec. 63 (l} (a) of the Act is as follows : "sec. 63. Removal of members.- (I) The State Government may, subject to the provisions of sub-sees (2) and (3); remove a member of a Board on any of the following grounds, namely - (a) that he has absented himself from the meetings of the Board for more than three consecutive months or three consecutive ordinary general meetings, whichever is the longer period, without leave of the Board. " This provision of the law can be construed that before a member incurs a disqualification to continue as a member under this provision he must remain absent from the meetings of the Board for more than three consecutive months which cannot be interpreted to mean that if the member remains absent for three months only, then he will incur disqualification. If he remains absent in a meeting held in the fourth month, it is then and then only that he incurs the disqualification. The period of three consecutive months should be computed forward from the date of the first failure. In the present case, the petitioner's first failure to attend the meeting falls on 13th of January, 1971. The period of three consecutive months, therefore, shall be counted from 13-1-1971. It is averred that the petitioner had attended the meeting of the Board on 3-4 1971, which meeting falls within a period of consecutive three months and, therefore, the petitioner cannot be said to have incurred disqualification to warrant his removal under the provisions of sec. 63 (1) (a) of the Act. For the reasons mentioned above, the writ petition is allowed. The order passed by the Director of Local Bodies dated 3rd December, 1971 (Annexure 2) if quashed. Petitioner shall get his costs from the respondents. .;