SOLEMAN SHAH Vs. DIRECTOR OF PANCHAYAT BURDWAN

JUDGEMENT

(1.) THE petitioners obtained this Rule requiring the respondents to show cause why a Writ in the nature of mandaus why should not go directing them to forbear from giving affect to the impugned resolution of removal of the prodhan dated 6 October, 1964,

(2.) THE petitioners are three in number. The petitioner No. 3 was the prodhan of Ausgram Anchal Panchayat.

(3.) SEVEN members of the Panchayat gave a notice on 23 September, 1964 to the effect that the requisitioned meeting would be convened on 6 october, 1964 at 4 P. M. at Ban Nabagram junior School under section 23 read with section 22 (1) of the West bengal Panchayat Act and the members of the Panchayat were requested to be present. The agenda for discussion as given in the said notice was adoption of resolution of no confidence against the present Prodhan of Ausgram anchal Panchayat on the ground that between 20 April, 1964, and 8 July, 1964 the Prodhan did not summon the majority of the members and did not behave in a civil or gentlemanlike manner. The translation that I have made is of the notice In Bengali which is an annexure to the petition, and is marked with the letter "a",