RAZIA SULTANA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against a judgment and order dated January 5, 2023, whereby W.P.A No. 13257 of 2021 was disposed of by a learned Single Judge.

(2.) The writ petitioner, who is the respondent no. 6 in this appeal, approached the learned Single Judge challenging a requisition notice for her removal as Pradhan of the Banupur Gram Panchayat. The notice was challenged firstly on the ground that it contained a stigma and secondly on the ground that the party affiliations of the requisitionists were not mentioned in the notice.

(3.) The parties were directed to exchange affidavits. The State respondents and the requisitionists filed affidavits in opposition. From the annextures to the said affidavits, the learned Judge found that the second page of the requisition notice which contained the party affiliations with signatures and other details of the requisitionists, had not been annexed to the writ petition. Accordingly, the second ground for challenging the requisition notice was rejected by the learned Judge.