MEHNAZ KHATOON Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner was the Chairman of the Saran Zila Parishad at Chapra. She has lost in the vote of confidence. She challenges the same.

(2.) Heard Mr. S.B.K. Mangalam, learned counsel for the petitioner, Mr. Y.V. Giri, learned Senior Counsel for the private-respondents, learned counsels for the Zila Parishad and the State and with their consent, this writ petition is being disposed of at this stage itself.

(3.) The private-respondents consist of Upahyaksh and other members of the Zila Parishad who had requisitioned the special meeting for consideration of no confidence against the petitioner.