- (1.) The order of removal of the Vice-Chairman passed by the Chairman of Egra Municipality on 5th June, 2006 vide Annexure 'P-6' to this writ petition is under challenge in this writ petition.
(2.) The Vice-Chairman of the said Municipality was removed on two-fold grounds which are as follows: (i) The Vice-Chair man has not performed his duties as entrusted to him properly, and (ii) The Vice-Chairman has rot maintained the oath of secrecy which he had taken at the time of assuming the office of Vice-Chairman.
(3.) Mr. Moitra, learned Senior Counsel, appearing for the petitioner, submitted that when the Vice-Chairman was sought to be removed with a stigma of inefficiency and his failure to maintain the oath of secrecy, an opportunity of hearing should have been given to the Vice-Chairman before his removal.;