Subrata Talukdar, J. - (1.) The short point of challenge in this writ petition pertains to the order impugned dated the 17th of April, 2017 issued by the District Magistrate, Purulia/the Appellate Authority (AA)/the Respondent No. 11 (R11) to this writ petition.
(2.) At the very outset this Court must observe on the failure of perception on the part of the petitioners to implead the AA in the cause title to the petition by not placing the AA against the appropriate serial number among the array of party respondents to the writ petition in recognition of his position in the official hierarchy.
(3.) Mr. Ghosal, Ld. Counsel for the petitioner, submits that the facts in this writ petition have a chequered history. Originally, the noticees of proceedings by the Prescribed Authority (PA)/Sub-Divisional Officer (SDO)/R2 to this writ petition, as instituted for their removal under Section 11 of the West Bengal Panchayat Act, 1973 (for short the 1973 Act) challenged the same by way of a writ petition.;