(1.) By means of this petition, petitioner has sought following relief:
(2.) In the year 2013, petitioner was elected as President of Nagar Palika Parishad, Gauchar District Chamoli. It appears that based on a complaint made by one Sri Dalbir Singh Kanwasi, the District Magistrate, Chamoli constituted two members committee to look into the allegations against the petitioner. The said Committee submitted its report to the District Magistrate, Chamoli on 29.11.2013. The District Magistrate forwarded the inquiry report to the State Government vide letter dated 04.03.2014. Thereafter, the State Government issued show cause notice to petitioner on 19.01.2015, which was duly replied by him on 02.02.2015. After considering, petitioner's reply to show cause notice, the State Government closed the enquiry by passing an order on 21.08.2015.
(3.) The person, who had made complaint against the petitioner, which led to the enquiry, challenged State Government's order dated 21.08.2015 by filing Writ Petition No. 2331 of 2015 (M/S). The said writ petition was dismissed by a Coordinate Bench of this Court vide order dated 16.09.2015. It appears that the complainant filed Special Appeal No. 566 of 2017, against order passed in WPMS No. 2331 of 2015, which is still pending. The State Government has now passed an order on 22.12.2017, whereby financial powers of the petitioner, as President of Nagar Palika Parishad, have been suspended with immediate effect. This order dated 22.12.2017 is under challenge in the present writ petition.