VIJAY BISHNOI,J. - (1.) This writ petition under Article 226 of the Constitution of India is filed by the petitioner being aggrieved with the notice dated 16.08.2017 (Annexure-1) issued by the Chief Executive Officer, Zila Parishad, Pali, whereby a meeting for consideration of no-confidence motion against the petitioner is scheduled to be convened on 28.08.2017 at 12:00 Noon.
(2.) The petitioner is the Sarpanch of Gram Panchayat, Siyat, Tehsil Sojat, District Pali and a no-confidence motion was moved against her by the Members of the Gram Panchayat under the provisions of sub-section (2) of section 37 of the Rajasthan Panchayati Raj Act, 1994 (for short 'the Act of 1994' hereinafter) and under sub-rule (1) of Rule 21 of the Rajasthan Panchayati Raj Rules, 1996 (for short 'the Rules of 1996' hereinafter), pursuant to which, the Chief Executive Officer, Pali has convened the meeting for consideration of no-confidence motion against the petitioner vide notice dated 16.08.2017 (Annexure-1).
(3.) Learned counsel for the petitioner has argued that as per sub-rule (2) of Rule 21 of the Rules of 1996, the Chief Executive Officer is required to send a notice of meeting for consideration of no-confidence motion against a Chairperson of Panchayati Raj Institution of not less than 15 clear days from the date of meeting and the date and time appointed therefor.;