Biswanath Somadder, J. - (1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.
(2.) The appeal arises out of an order dated 15th July, 2016, passed by the learned Single Judge in W. P. 12527 (W) of 2016. By the said order, the writ petition was dismissed. Against the said order, the writ petitioner has preferred the instant appeal.
(3.) The facts of the case reveal that the writ petitioner was a Pradhan of Jalalpur Gram Panchayat, which is situated in the district of Malda. He assumed charge on 23rd August, 2013 and continued till he was removed from his office on 15th July, 2016. W. P. 12527 (W) of 2016, was filed on 13th July, 2016. The principal prayers in the said petition are set out herein below. b) Issue writ in the nature of Mandamus, by directing the respondent no. 5 to take decision in the matter of removal of the private respondent nos. 7 to 10 on the basis of the application dated 16.06.2016, 17.06.2016 and 20.06.2016 of the petitioner as in Annexures P-3 & P-6 above; c) Issue writ in the nature of Mandamus setting aside the letter dated 30.06.2016 being Annexure P-1 by which the respondent nos. 7 to 17 expressed their desire to remove our petitioner and/or requested the Block Development Officer to hold the meeting for moving no confidence motion; d) Issue writ in the nature of Mandamus setting aside the notice of motion dated 04.07.2016 issued by the Block Development Officer for holding meeting for removal of Prodhan; f) Issue writ in the nature of Mandamus directing the prescribed authority to consider the letter dated 22.06.2016 and 04.07.2016 before giving effect to the requisition letter dated 30.06.2016; g) Issue writ in the nature of Mandamus directing the prescribed authority not to give any effect in case any meeting is conducted on 15.07.2016 as per annexure P-2 and any subsequent resolution adopted thereto till disposal of the writ petition. ;