ASIFA KHATOON Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Seven out of twenty members of Kanki Gram Panchayat, by their letter dated 18th September, 2006 requested the Pradhan of the concerned Gram Panchayat to convene a meeting for transacting the business on the agenda of removal of Pradhan. Pursuant to the said request, the Pradhan by his notice dated 25th September, 2006 convened a meeting to be held for the said purpose on 3rd October, 2006.

(2.) But before the meeting was held, the said seven members by their subsequent letter dated 3rd October, 2006 withdrew their earlier letter by which the Pradhan was requested to convene the meeting, as aforesaid.

(3.) Under such circumstances, no meeting was held for the said purpose on 3rd October, 2006 in terms of the notice issued by the Pradhan.