UTTAM KUMAR ACHARYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Brief facts of the case are that the petitioner has come up with the case in the writ petition, contending thereof that he is the resident of village Doara, Nazimabad, situated in block Sitarganj, District Udham Singh Nagar. It is from the said constituency that the petitioner was elected as a member of Zila Panchayat, Udham Singh Nagar, Ward No. 8 Gurugram, in the punchayat election which were held in 2019.

(2.) The grievance of the petitioner agitated in the present writ petition, is as against the impugned order dtd. 6/5/2022, passed by the Director, Punchayat Raj, while exercising its powers under Sec. 138 of the Uttarakhand Panchayati Raj Act, 2016.

(3.) The argument of the learned counsel for the petitioner is that the action taken by the respondent, is in violation to the procedure prescribed under the U.P. Kshettra Panchayats and Zila Panchayats (Removal of Pramukhs and Up-Pramukhs, Adhyakshas and Up-Adhyakshas) Enquiry Rules, 1997.