TUTUL HALSANA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition has been filed challenging the requisition notice dtd. June 4, 2021, which was signed by the respondent nos. 6 to 22 requesting the prescribed authority to call a meeting for removal of the Upa-Pradhan.

(2.) Mr. Jahan, learned Advocate for the petitioner submits that the requisition notice was contrary to the settled proposition of law decided by this Court.

(3.) According to him, the requisition notice cannot contain any specific allegation of misconduct, corruption etc. against the Upa-Pradhan.