SUSAMA MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition has been filed seeking a writ in the nature of mandamus for quashing the notice dtd. 18/8/2021 issued by the Prescribed Authority fixing the date of meeting for consideration of the motion for removal of the writ petitioner from the office of the Pradhan of Islampur Gram Panchayat (for short "the Gram Panchayat").

(2.) This case has a chequered history. Petitioner claims to have been elected as the Pradhan of the Gram Panchayat. A writ petition being WPA 11500 of 2021 was filed by the requisitionist alleging inaction on the part of the Prescribed Authority in calling for a meeting on the basis of the requisition brought by them for removal of the Pradhan. The said writ petition was disposed of by giving liberty to the requisitionists to bring a fresh requisition.

(3.) Thereafter on 23/7/2021 a fresh motion was moved by the requisitionists praying for removal of the writ petitioner from her post. On the basis of the said requisition, a notice for removal of the Pradhan was issued by the Prescribed Authority on July 28, 2021. The said notice was challenged by the writ petitioner in WPA 12332 of 2021 alleging that the requisition was not served upon her. The said writ petition being WPA 12332 of 2021 was disposed of by an order dated August 10, 2021 by setting aside the notice dated July 28, 2021.