I.P. Mukerji, J. - (1.) This writ challenges a notice dated 16th June, 2016 issued by the Prescribed Authority calling a meeting of the members of Moulani Gram Panchayat on 28th June, 2016. The agenda of the meeting is to elect a Upa-Pradhan for the Panchayat.
(2.) One day before the meeting this writ is moved on behalf of the Upa-Pradhan challenging the entire process.
(3.) Mr. Chatterjee for the writ petitioner submits that the first notice dated 2nd June, 2016 calling a meeting of the Panchayat on 9th June, 2016 to express no confidence in the Upa-Pradhan was not in order. The requisition for calling this meeting had to be served on the Prescribed Authority and on his client in the manner provided in Section 12(2) of the West Bengal Panchayat Act, 1973. It was not served in that manner. Hence, the meeting held on 9th June, 2016 was illegally convened and held.;