DEBI PROSAD DEY,J. - (1.) Being an elected member of Sadikpur Gram Panchayat, Suti -I development block, Ahiran, Murshidabad, the petitioner was elected as Pradhan by the majority members of the said gram Panchayat on 17th August, 2013 and respondent no. 24 Sabyasachi Das was elected as upa -pradhan.
(2.) The notice dated 25th August, 2014 was served upon the prescribed authority by respondent no. 10 to 12 and 15 to 22 stating inter -alia that the respondents have lost their confidence upon the Pradhan and thus requested the prescribed authority to call a meeting for the removal of the Pradhan without mentioning the agenda. Pursuant to such notice, the prescribed authority accordingly fixed a date by intimating all the Panchayat members of Sadikpur Gram Panchayat and ultimately on 4th September, 2014 no confidence motion against the petitioner was passed in presence of and in support of 11 elected members out of 19 members of the said Gram Panchayat. The petitioner has challenged the notice of the requitionist dated 25th August, 2014 on the ground that the notice is undated, and the petitioner has been stigmatized in such notice.
(3.) Lastly, the political identity of the requitionists have not been mentioned in such notice and accordingly the said notice is contrary to the mandate of Section 12(2) of the Panchayat Act.;