SHAMPA SARKAR, J. - (1.) Despite service, none appears on behalf of the Pradhan and Upa-Pradhan. Let affidavit of service be taken on record. This matter is disposed of in their absence as no mandatory directions are being passed affecting their rights.
(2.) The writ petitioners are the requisitionists, who are aggrieved by the order dated August 6, 2021 issued by the prescribed authority rejecting two separate requisitions brought on August 3, 2021, expressing their desire to remove the Pradhan and Upapradhan respectively, due to lack of confidence.
(3.) The prescribed authority after receiving the said requisitions, rejected the said motions by citing Rule 5(4) of Chapter II of the West Bengal Panchayat(Gram Panchayat Administration) Rules, 2004.;