SAGAR CHATTERJEE Vs. DISTRICT MAGISTRATE BANKURA

JUDGEMENT

(1.) This writ petition was filed by the petitioners claiming various reliefs. The petitioner No. 1 claimed himself to be the Leader of the House. The petitioner No. 2 is the Secretary of Bankura District Committee of C.P.I.(M) party. The petitioner No. 3 is the Communist Party of India (Marxist), Bankura District Committee. Two complaints were made before the competent authority for declaring the respondent No. 3 who was one of the Councillors belonging to C.P.I.(M) party, as disqualified as she, after being elected as a Councillor of Ward No. 5 in Sonamukhi Municipality on the ticket of C.P.I.(M) party has joined Trinamool Congress party after six months after her election as Councillor of the said Municipality. One of such complaints was submitted by the petitioner No. 1 who claimed himself to be the Leader of the House and the other one was submitted by the Secretary of the District Committee of C.P.I.(M) party.

(2.) Pending disposal of those two complaints before the concerned authority, a notice dated 1st August, 2012 was served by the opposition members belonging to the Trinamool Congress party upon the Chairman of the said Municipality requesting him to convene a meeting on the agenda of no confidence against the Chairman as he lost confidence of the majority members of the Board of Councillors.

(3.) Instead of convening any meeting for the said purpose, the Chairman of the said Municipality requested the competent authority to expedite the disposal of the complaints submitted by the petitioner Nos. 1 and 2, so that he can convene a meeting for the said purpose immediately after disposal of those two complaints.