SUMITA BASKE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit of service filed in Court today be kept with the record. The petitioner has filed the present writ petition assailing the notice dated 31st May, 2016 issued by the Prescribed Authority and Block Development Officer, Jamalpur Dev. Block, Burdwan thereby fixing the date for removal of the petitioner i.e., the Pradhan on 9th June, 2016 at 12.30 P.M.

(2.) Mr. Chattopadhyay, learned advocate appearing for the petitioner submits that the requisition letter dated 30th May, 2016 is bad in law as in the said letter out of 22 members of the said Panchayat 12 requisitionists submitted their requisitions without mentioning their party affiliation which is mandatory under sub -Section 2 of Section 12 of the West Bengal Panchayat Act, 1973.

(3.) In support of his contention Mr. Chattopadhyay draws my attention to sub -Section 2 of Section 12 of the West Bengal Panchayat Act, 1973.