LITFA BEGUM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Two members of No. 5 Bangalbari Gram Panchayat who did not participate in the requisitioned meeting held for removal of the Pradhan, have filed this writ petition, challenging the propriety of the order passed by the prescribed authority on 24th August, 2006, whereby the members of the said Gram Panchayat were requested to take necessary action as per Act and rules as the resolution which was adopted in the meeting held on 21st August, 2006 was not approved as the notice of the requisition meeting was not served upon all the members as per Rule 6(1) of the West Bengal Panchayat (Gram Panchayat Administration) Rules, 2004.

(2.) The legality and/or validity of the subsequent notice by which ten members of the said Gram Panchayat requisitioned a meeting for the very same purpose to be held on 5th September, 2006, has also been challenged in this writ petition.

(3.) Let me give the short background of this case which is necessary for appreciation of the dispute involved in this writ petition.