Harish Tandon, J. - (1.) Both the writ petitions have been taken up together as some of the questions involved therein have a common linkage.
(2.) An interesting point is raised in the instant writ petitions whether a fresh requisition is required by the requisitionists and given to the Vice-Chairman in the event the Chairman did not convene the meeting on receipt of the requisition within the statutory period of time enshrined under Rule 9(3)(b)(i) of the West Bengal Municipalities (Procedure and Conduct of Business) Rules, 1995 (hereinafter referred to as 'said Rules').
(3.) The undisputed facts, which emerged from the pleadings made in the respective writ petitions, are that the petitioner and the private respondents were elected as Councilors of the Jiaganj-Azimganj Municipality as nominated members of the different political parties. The petitioner in WP 11388(W) of 2017 was elected as Chairman by the majority of the elected Councilors and was discharging his duties and functions in such capacity. Nine Councilors requisitioned, showing the lack of confidence against the Chairman and wanted his removal.;