MR.VIJAY BISHNOI,J. - (1.) This writ petition is filed by the petitioner being aggrieved with the letter dated 21.12.2017 issued by the Chief Executive Officer, Zila Parishad, Udaipur under Article 21 of the Rajasthan Panchayati Raj Rules, 1996 (for short 'the Rules of 1996' hereinafter), whereby the meeting of the Gram Panchayat Chhali, Panchayat Samiti, Gogunda has been convened on 15.01.2018 at 11:30 A.M. for the purpose of consideration of noconfidence motion against the petitioner, who is the Sarpanch of Gram Panchayat, Chhali.
(2.) Learned counsel for the petitioner has submitted that the action of the Up-sarpanch - respondent No.4 of convening the meeting of the Gram Panchayat for the purpose of passing resolution of no-confidence against the petitioner is illegal.
(3.) It is also argued that the signatures of the Ward Panchas on the resolution do not match with the signatures of the Ward Panchas on the Form-I, whereby the notice of moving no confidence motion against the petitioner is filed before the Chief Executive Officer.;