SAMAPTI CHATTERJEE, J. - (1.) Affidavit of service filed in court be kept with the record.
(2.) The petitioner files the present writ petition assailing the impugned suspension order dated 21st March, 2017 as well the amended suspension order dated 23rd March, 2017 passed by the Prescribed Authority and S.D.O. Jangipur, District-Murshidabad, the respondent no. 4, herein, as well as the Appellate Authorities order dated 28th April, 2017 passed by the District Magistrate, Murshidabad, in Appeal Case No. DM-01 of 17.
(3.) Mr. Bhattacharya, learned senior counsel, appearing for the petitioner, submits that the petitioner being the Prodhan of the Dafarpur Gram Panchayat, District-Murshidadab, was placed under suspension as the petitioner has been implicated in a criminal proceedings being Raghunathganj P.S. Case NO. 185/17 dated 1st March, 2017 under sections 341/323/325/326/307/506 of the Indian Penal Code and under section 25/27 of the Arms Act. Therefore, under section 213B(1)(iii) of the West Bengal Panchayat Act, 1973, the petitioner was placed under suspension on 21st March, 2017. Since in the said suspension order it was wrongly mentioned as convicted, therefore, by the subsequent amended suspension order dated 23rd March, 2017 it was mentioned implicated.;