NARU GOPAL CHAKRABORTY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Fifteen members of the Debipur Gram Panchayat out of twenty-one members, by their notice dated 22nd February, 2006 requested the Pradhan of the said Gram Panchayat to convene a meeting for transacting an agenda for removal of the Pradhan of the said Gram Panchayat.

(2.) In spite of best efforts, the said notice could not be served upon the Pradhan directly though repeated attempts were made to serve the said notice upon the Pradhan by registered post. Ultimately the said notice was served upon the office of the Gram Panchayat on 23rd February, 2006.

(3.) Since no meeting was convened by the Pradhan for the aforesaid purpose, the requisitionists themselves, by their notice dated 13th March, 2006, called a meeting to be held at the office of the Gram Panchayat on 21st March, 2006 for the said purpose.