MOHD IDRIS Vs. STATE OF U P

JUDGEMENT

(1.) The present petition has been filed by the Petitioner seeking a direction in the nature of certiorari for quashing the order dated 28th October, 2003, passed by Respondent No. 1.

(2.) Brief facts as mentioned in the petition are: The Petitioner No. 2 Suraiya Begum, Chairman District Panchayat Kant of Shahjahanpur from 1st December, 1995 to 30th November, 2000 and Petitioner No. 1 Mohd. Idris is the Chairman Nagar Panchayat Kant from 1st December, 2000 till date the petition has been filed.

(3.) It is submitted that a show cause notice under Section 48 of U.P. Municipalities Act was given by the State Government to the Petitioner No. 1 containing three charges namely, that he got increased his financial power from Rs. 10,000 to 75,000, secondly, excessive telephone expenditure on office of Rs. 11,719 during the tenure of Smt. Suraiya Begum and telephone charges of Rs. 3,194 in the tenure of Petitioner No. 1. i.e., Mohd Idris, third charge the contract of the Tah Bazari was allowed on 5% increase and the public auction was stayed by the Hon. High Court.