NETAIN Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The petitioner is aggrieved by the order dated 30.01.2020 passed by the District Magistrate, Lakhimpur Kheri ceasing financial and administrative powers of the petitioner, who is the sitting Gram Pradhan of Village Gram Panchayat Patna, Development Block Nakaha, District Kheri.

(3.) It has been submitted by the learned counsel for the petitioner that several frivolous complaints were filed, on the basis of which enquiry was instituted and the respondent no.2 issued notice on 10.12.2019 to the petitioner to give explanation with regard to the completion of work of toilets that had to be constructed in her village under Section 95 (1)(g) of the U.P. Panchayat Raj Act, 1947. Since in the notice dated 10.12.2019, no date, time and place was mentioned for giving explanation, therefore, the petitioner could not give her explanation, although she approached the office of respondent no.2 on several occasions.