Jyotirmay Bhattacharya, J. - (1.) The validity and/or legality of the notice in Form-IC being annexure 'P-6' to this writ petition by which the 12 members of the Shirakole Gram Panchayat requisitioned a meeting for transacting the business on the agenda regarding removal of the Upa-Pradhan, appointing the date for holding such meeting on 17th August 2005, is under challenge in this writ petition. Admittedly, the Pradhan of the said Gram Panchayat received the said notice in Form-IC dated 19th July 2005 by which the 11 members of the said Gram Panchayat requested the Pradhan of the said Gram Panchayat to call a meeting for transacting the business for removal of the Upa-Pradhan of the said Panchayat, on 19th July 2005.
(2.) It is also an admitted position that pursuant to the said request made by the 11 members of the said Gram Panchayat, the Pradhan of the said Gram Panchayat by his notice dated 2nd August 2005 called a meeting for the said purpose appointing the date for holding such meeting on 8th August 2005 at 11 a.m. at the office of the said Gram Panchayat. The calling of the said meeting is evident from annexure 'P-2' to this writ petition at page 18.
(3.) Pursuant to the said notice, meeting was held on 8th August 2005 and a resolution was taken by the majority members present in the said meeting against the motion indicating their confidence in the said Upa-Pradhan. Accordingly, the Upa-Pradhan copy of the said resolution is annexed to this writ was not removed on the said date. A petition being annexure 'P-4' at page 54.;