Friday, 15, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Anarul Sekh & Ors vs The State Of West Bengal & Ors
2021 Latest Caselaw 1816 Cal

Citation : 2021 Latest Caselaw 1816 Cal
Judgement Date : 9 March, 2021

Calcutta High Court (Appellete Side)
Anarul Sekh & Ors vs The State Of West Bengal & Ors on 9 March, 2021
09-03-2021
 ct no. 13
  Sl.3
    sp

                            WPA 6935 of 2019
                           Anarul Sekh & Ors.
                             -Versus-
                    The State of West Bengal & Ors.
                        (Via Video Conference)

             Mr. Jayanta Kumar Das,
             Mr. Gourav Das,
             Ms. Madhumanti Das,
             Mr. V. Dhar
                                             ...for the petitioners
             Ms. Jayita Sinha,
             Ms. Jhuma Chakraborty.
                                             .... for the State
             Mr. Dilip Kumar Sadhu
                                  ...for the respondent no. 10

The Pradhan of the Alal Gram Panchayat

under Gazole Development Block, Malda, Smt.

Laxmi Halder is personally present in Court.

It is submitted that petitioners have refused

to perform work on rotational basis. In view of a

practice followed in all Gram Panchayats that

allotment of work is done on rotational basis, the

petitioners shall be allotted duties and shall perform

the same on rotational basis immediately.

The Pradhan explains that she expected the

B.D.O. to submit report as directed by this Court in

its order dated February 10, 2021.

The conduct of the Pradhan is reprehensible.

She is warned against repeating the same. The

B.D.O., Gazole and the D.M., Malda shall monitor

the activities of the Pradhan, inter alia, in allotment

of duties to the Supervisors under the Gram

Panchayat as a whole.

Let a copy of this order be sent to the D.M.,

Malda and the B.D.O., Gazole. The report of the I.C.,

Gazole Police Station dated March 9, 2021 be kept

with the record.

The writ petition is disposed of.

There shall be no order as to costs.

The personal presence of the Pradhan is

dispensed with.

Urgent photostat certified copy of this

judgment, if applied for, be given to the parties upon

compliance of all formalities.

(Rajasekhar Mantha, J.)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter