RUSTAM ALI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIRTEEN (13) members out or Twenty one (21) requested the Pradhan of Nimtita Gram Panchayat to convene a meeting for discussion on the agenda regarding removal of the Pradhan. In spite of receipt of the said request the Pradhan being the petitioner herein admittedly did not convene the meeting for discussion on the said agenda in terms of the provision as contained in Section 16 of the West Bengal Panchayat Act, 1973.

(2.) SINCE the Pradhan failed to convene the meeting within the period as prescribed under the statute, the said 13 members of the said Gram Panchayat requsitioned the meeting for the said purpose.

(3.) THE said notice is under challenge in this writ petition at the instance of the Prodhan who defaulted in discharging his statutory obligation.