ASHOK KUMAR GAUR,J. - (1.) The instant writ petition has been filed by the petitioner who was elected as Chairperson of the Municipal Board, Sanchore District Jalore in the month of August, 2015.
(2.) The petitioner has made following prayers in the present writ petition. "It is, therefore, respectfully prayed that this writ petition may kindly be allowed and by an appropriate writ, order or direction:- (a) The record of the case may kindly called for. (b) The Motion of No Confidence against petitioner and proceedings undertaken pursuant thereto may be declared illegal being violative of the Rajasthan (2 of 15) [CW-19353/2018] Municipalities (Motion of No Confidence against Chairperson or Vice-Chairperson) Rules, 2017, the respondents may be directed to follow the judgment dated 17.05.2018 passed by Hon'ble Rajasthan High Court Bench at Jaipur in DB Civil Writ Petition No.23845/2017 - Raj Kumar Jaiswal Vs State of Raj. and Ors. and the petitioner may be restored to the post of Chairperson, Municipal Board, Sanchore. (c) The appointment and election of Ms. Richa Meghwal as Chairperson, Municipal Board, Sanchore may be declared illegal and she may kindly be directed the position. (d) Any other appropriate writ or order or direction which is favourable to the petitioner in the facts and circumstances of the case may kindly be granted to the petitioner. (e) Costs of the litigation be allowed in fovour of the petitioner."
(3.) The facts pleaded, in nutsell, are that the petitioner had taken part in the Municipal Election held in the year, 2015 and was declared elected in Ward No. 22 on 20.08.2015. The petitioner after being elected as Member in the Municipal Board, Sanchore, District Jalore, came to be elected as Chairperson of the Municipal Board, Sanchore and after taking oath, she was holding the office.;