Rajesh Kumar and another vs Deputy Commissioner, Panchkula and another

Ajay Tewari, J.—This petition challenges the notice for no conference which has been moved against the petitioners as per Rule 10 of the Haryana Panchayati Raj Rules, 1995 envisages seven days notice from the date of issue.

Brief facts of the case are that the meeting is fixed for 16.01.2012. The petition was prepared on 10.01.2012, therefore, it is clear that on fact that the petitioners have at least 7 days notice of the meeting. Additionally, by judgment and order dated 23.12.2011 (Annexure P-2) this Court has directed the Deputy Commissioner (the competent authority) to decide the requisition of No Confidence brought against the petitioners within a period of one month. It is consequent to that direction that the present meeting has been requisitioned. Being elected officers the petitioners would have to live or die on the floor of the House and cannot seek shelter of the hyper-technical argument that they are entitled to seven days notice by registered post.

As mentioned above, once the petitioners have the requisite notice they will have to face the House.

Consequently, the petition is dismissed.