MUKTI HALDER Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petition has been filed by the Pradhan of Tehatta Gram Panchayat, District-Nadia. The contention of the petitioner is that a requisition was brought on August 9, 2021 by some of the respondents expressing their intention to remove the Pradhan. The requisitionists had lost confidence in the Pradhan. Allegation has been made in the motion that the Pradhan did not help and co-operate with the member for effecting developmental work and failed to serve the persons in the locality. Further allegation had been levelled that the Pradhan did not cooperate with the members.

(2.) According to Mr. Jahan, 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.