SIMA MAJUMDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition has been filed challenging two notices both dtd. June 30, 2021, issued by the prescribed authority and the Block Development Officer, Bamongoal Division Block, Malda calling for the meetings for removal of the Pradhan on the basis of the requisition of the members of the Bamongola Gram Panchayat. The petitioners are the Pradhan and Upa-Pradhan, who have joined together in the writ petition challenging the notices issued for holding a meeting for their removal on the ground of lack of confidence. The meeting for the removal of the Pradhan was held on July 15, 2021.

(2.) The first challenge to such notice is that the notice, should have been issued by the prescribed authority within five working days from June 23, 2021, but as the notice was issued on June 30, 2021, the provision of law was not followed as June 30, 2021 was the 6th day.

(3.) The learned advocate for the requisitionists as also for the State respondents submit that June 23, 2021 being the date of the requisition shall be excluded from calculation of the period of five working days. The period of five working days shall be calculated from June 24, 2021, which shall end on June 30, 2021, June 26 and June 27, 2021 being the Saturday and Sunday which are holidays.