BUDHI RAM Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following relief:

(2.) Briefly put, the case of the petitioner is as follows:

(3.) Learned Senior Advocate appearing for the petitioner would submit that dehors the relevant rules, the enquiry has been conducted by the Block Development Officer and not by the District Level Officer. He submitted that, since the enquiry has not been conducted in accordance with the U.P. Panchayat Raj (Removal of Pradhans, Up-Pradhans and Members) Enquiry Rules, 1997, the order impugned deserves to be set aside. In support of his contention, learned Senior Advocate appearing for the petitioner relied on the judgments in the matter of Chandrajit Raj Bhar Vs. District Magistrate, Pilibhit and others, reported in (2002) 1 UPLBEC 582 , and in the matter of Smt. Shyam Wati Vs. State of U.P. and others, reported in 2013 (120) RD 738 .