AIR 2015 CALCUTTA 158 ::(2015) 2 Cal LJ 229 ::(2015) 3 Cal HN 270

Calcutta High Court

Hon'ble Judge(s): Debasish Kar Gupta , J

West Bengal Gram Panchayat Act (41 of 1973) , S.12— West Bengal Panchayat (Constitution) Rules (1975) , R.5B— Motion for removal of Pradhan -Pro forma of notice of meeting - Failure of prescribed Authority to strike off word 'removal of' or 'lack of confidence' against Pradhan in body of notice in terms of footnote of prescribed pro forma - Does not make same bad in law - Notice calling meeting for 'removal' or 'no confidence' against Pradhan are not contradictory but they are synonymous with each other - Removal of Pradhan, proper. AIR 1972 SC 2284, AIR 1978 SC 897, AIR 2004 SC 5007, Relied on. (Para 21 25)