ABDUL WADUD Vs. BLOCK DEVELOPMENT OFFICER NABAGRAM MURSHIDABAD

JUDGEMENT

(1.) Six members of Rosulpur Gram Panchayat out of 12 members, by their notice dated 25th July, 2006 requested the Pradhan of the concerned Gram Panchayat to convene a meeting for transacting the business on the agenda regarding "No Confidence" against the Pradhan. Since the Pradhan, in spite of receipt of the said notice, did not convene the said meeting within the period prescribed under Section 16 of the West Bengal Panchayat Act, 1973, the said six members, by their notice dated 11th August, 2006, convened a meeting to be held on 21st August, 2006 for transacting the business regarding the agenda of removal of Pradhan.

(2.) The validity and /or legality of the said notice is under challenge in this writ petition at the instance of the Pradhan of the said Gram Panchayat.

(3.) Mr. Ali, learned senior Advocate, appearing for the petitioner, submitted that the said Act does not contemplate any proceeding to be transacted on the agenda regarding "No Confidence" against the Pradhan. Mr. Ali further submitted that the notice being annexure 'P-1' to this writ petition which was issued for calling a meeting on the agenda of "No Confidence" cannot be regarded as a notice for holding a meeting for transacting the business on the agenda of removal of the Pradhan.