Calcutta High Court (Appellete Side)
Akb Subhasish Paul vs The State Of West Bengal & Ors on 29 December, 2014
Author: Arijit Banerjee
Bench: Arijit Banerjee
1 8 29.12.14 W.P. 34391 of 2014 akb Subhasish Paul
-Versus-
The State of West Bengal & Ors.
Mr. Suddhasatwa Banerjee ...For the Petitioner
Mr. Kamalesh Bhattacharjee
Mr. Jahar Dutta ...For the State
The writ petitioner has challenged a notice for removal of the writ petitioner as a 'member' of the South Dinajpur Zilla Parishad.
The learned Counsel appearing for the writ petitioner contends that the notice is not in proper form and not in accordance with the statutory Rules. As such, the meeting that has been convened on January 02, 2015 pursuant to the impugned notice, should not be held. It is further contended that the notice is for removal of the writ petitioner as a 'member' and not as 'karmadhayaksha'.
Appearing on behalf of the State, the learned Counsel vehemently opposes the prayer of the writ petitioner and submits a democratic process should not be interrupted for mere asking.
Prima facie I am not satisfied that there is anything wrong either with the notice dated December 17, 2014 or with the notice dated December 22, 2014 and as such I am not inclined to pass any interim order.
Let affidavit-in-opposition be filed within a period of two weeks after reopening of the Court after Christmas vacation, reply thereto, if any, be filed within a week thereafter.
Let the matter be listed before the appropriate regular Bench after completion of the affidavits.
( Arijit Banerjee, J. )