Bombay High Court
Shri Tanaji Bhauso Mane vs Smt. Ushatai Balkrushna Mane on 1 August, 2013
Author: Vasanti A. Naik
Bench: Vasanti A. Naik
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.11177 OF 2012
1. Shri Tanaji Bhauso Mane )
Age 56, Occu: Dy. Sarpanch )
2. Shri Maruti Bhagvan Vaghmode )
Age 54, Occu: G.P. Member )
3. Shri Bajirao Sarjerao Olekar )
Age 50, Occu: G. P. Member )
4. Smt. Sakhubai Vitthal Mane )
Age 49, Occu: G.P. Member )
5. Smt. Sindhutai Dnyanu Thengil )
Age 46, Occu: G.P. Member )
(All above R/o-Village Moghamwai, )
Taluka-Kavthe Mahakaal, )
District-Sangli). )... Petitioners
vs.
1. Smt. Ushatai Balkrushna Mane )
Age 44 years, Occu:Sarpanch )
(R/o-Village Moghamwadi, )
Taluka-Kavthe Mahakaal, )
District-Sangli). )
2. The Tahsildar Kavthe Mahakaal, )
Tahsildar office, Taluka-Kavthe )
Mahakaal, District-Sangli. )
3. The State of Maharashtra )
-through A.G.P., Appellate Side, )
Bombay High Court, Mumbai. )... Respondents
Mr. Kishor Patil a/w Mr. R. M. Haridas i/b. Mr. F. F. Pathan,
Advocate, for the Petitioners.
Mr. Shilpan Gaokar a/w Mr. Vaibhav Charalwar i/b. U.U. &
Argus, Advocates, for the Respondent RBI.
Mr. Uday Bobde with Mr. Akshay Bobde i/b. Mr. Bharat
Punekar, Advocate, for the Respondent No.1.
Shri S. D. Rayarikar, AGP, for the Respondent Nos.2 and 3.
CORAM : SMT. VASANTI A. NAIK, J.
DATE : 1st August, 2013
JUDGMENT :-
Rule. Rule made returnable forthwith.
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The petition is heard finally with the consent of the learned counsel for the parties.
By this petition, the petitioner impugns the order of the Tahsildar and the Special Officer dated 5 th November, 2012 declaring that the no confidence motion moved against the respondent-woman Sarpanch had failed as it was not carried by two third majority.
In a special meeting conducted for the purpose of considering a no confidence motion against the respondent No.1- woman Sarpanch, 5 out of the 7 members of the Panchayat voted in favour of the motion. Since, the provisions of Section 35(3) provide that a motion against a woman Sarpanch is required to be carried by a majority of not less than ¾th of the total number of members who are entitled to sit and vote at the special meeting, by applying the provisions of sub section (3) of Section 35, the Tahsildar held that the motion moved against the respondent No.1-Sarpanch had failed as the motion was not carried by ¾th majority. The petitioner has impugned the order of the Tahsildar in the instant petition.
It is submitted on behalf of the petitioner by placing reliance on the judgments reported in (2005) 2 Supreme Court Cases 10 and 2013 (2) Mh.L.J. 630, that ¾th of the 7 members would be 5 ¼th and by applying the rule of rounding off the fraction of less than half ought to have been ignored and it ought to have been held that the motion was carried by ¾th ::: Downloaded on - 27/08/2013 21:13:47 ::: sbw 3/5 906. wp 11177.12 majority. It is submitted that the rule of rounding off based on logic and common sense is not limited to a particular type of case as held by this Court in the judgment reported in 2013 (2) Mh.L.J. 630, and hence, the rule of rounding off could have been applied while considering whether the motion of no confidence was passed by ¾ th majority. It is submitted by placing reliance on the judgment reported in 2004 (2) Mh.L.J. 1004 that a no confidence motion is the expression by the elected members of a legislative body of want of confidence or faith in the person or persons against whom the motion is moved, and since, the majority of 5 persons had lost faith in the respondent No.1-Sarpanch, it ought to have been held that the motion was duly carried by ¾th majority by ignoring the fraction of ¼th.
It is submitted on behalf of the respondent No.1 by placing reliance on a full bench judgment of this Court, reported in 1988 Mh.L.J. 378, that the issue stands covered as it has been held by the full bench in the said reported judgment that while counting the majority the fraction could not be ignored. The learned counsel submitted that the expression "not less than" in sub section (3) of Section 35 makes it clear that the motion cannot be carried by a majority that is less than the requisite number of members of the Panchayat. It is submitted that the provisions of Section 35(3) are mandatory and hence, the Tahsildar rightly held that the motion moved by the petitioners against the respondent No.1 had failed as it was not carried by a majority of ¾ members.
::: Downloaded on - 27/08/2013 21:13:47 ::: sbw 4/5 906. wp 11177.12 On hearing the learned counsel for the parties and on a perusal of the provisions of Section 35 of the Act, as also the judgments relied on by the learned counsel for the parties, it appears that the law laid down by this Court in the judgment reported in 2013 (2) Mh.L.J. 630 that the rule of rounding off cannot be restricted to any particular kind of case or to cases of employment cannot be made applicable while considering whether a motion is carried by a majority, if the majority prescribed, falls short by a fraction. The respondent No.1 is duly elected as a Sarpanch by a democratic process and though the rule of rounding off is applied to the case of employment in the judgment reported in (2005) 2 Supreme Court Cases 10 and to a case of admission in the judgment reported in 2013 (2) Mh.L.J. 630, the rule of rounding off cannot be applied for removal of a Sarpanch if the majority required for the removal falls short by a fraction. In the full bench judgment of this Court, reported in 1988 Mh.L.J. 378, while considering the provisions of the Maharashtra Municipalities Act, this Court observed that the provision of carrying the motion by not less than a particular majority is mandatory and a fraction cannot be ignored as if the fraction is ignored, the majority will be less than the prescribed majority. This Court went on to add in the said reported judgment that the expression "not less than" being mandatory, the number of votes could not be less than the majority prescribed, though it could be more. Since, in the instant case, if the fraction of ¼ th in 5¼th ::: Downloaded on - 27/08/2013 21:13:47 ::: sbw 5/5 906. wp 11177.12 is ignored, the majority would be less than ¾th and since the motion is required to be carried by a majority of not less than ¾th of the number of members, who are for the time being, entitled to sit and vote in the special meeting, the fraction could not have been ignored in this case. The Tahsildar rightly held that the resolution was not passed by a majority of not less than ¾th of the members of the Panchayat, and hence, the motion moved against the respondent-Sarpanch had failed.
For the reasons stated hereinabove, the writ petition fails and is dismissed with no order as to costs.
(VASANTI A. NAIK, J.) wadhwa ::: Downloaded on - 27/08/2013 21:13:47 :::