SEPHALI BARMAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner has challenged the Form-1E issued under the provisions of West Bengal Panchayat (Constitution) Rules 1975.

(2.) According to the petitioner the notice of meeting was not issued within five working days. It appears that the requisition notice was served upon the prescribed authority on June 22, 2021. The notice was issued under the Form-1E of the West Bengal Panchayat (Constitution) Rules, 1975 on June 28, 2021. On 26th and 27th June were holidays, June 26 being a Saturday. Thus, the first contention of the petitioner with regard to the notice under Form-1E dtd. June 28, 2021 being beyond the period of five working days is not accepted.

(3.) Mr. Acharya, learned advocate appearing on behalf of the petitioner submits that Saturdays are working days for the office of the BDO as the writ petition was accepted on a Saturday. From the records, I find that the notice was accepted on July 3, 2021, which was the first Saturday of the week and not an official holiday.