MANA HANSDA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petition has been filed by the Upa-Pradhan of Bandhgora Gram Panchayat, Jhargram. The contention of the petitioner is that the requisition brought in the month of September 2021 by the respondent Nos. 7 to 15 to remove the Upa-Pradhan, was stigmatic. The requisitionists have lost confidence in the Upa-Pradhan. Allegations have been levelled against the Upa-Pradhan. It has been stated in the requisition that the Upa-Pradhan had indulged in corruption, nepotism, malpractice and illegal activites. That she did not cooperate with the members which hampered all developmental activities in the locality.

(2.) According to Mr. Pattanayak, learned advocate appearing on behalf of the petitioner, the said requisition contains a stigma.

(3.) Reliance has been placed on a decision of this Court in the matter of Ujjal Mondal vs. State of West Bengal reported in 2013 (1) CHN (CAL) and Sourendra Nath Das vs. The State of West Bengal & Ors. passed in WPA 11903 of 2021.