CHANDRAKALA TRIPATHI Vs. STATE OF U.P.

JUDGEMENT

(1.) Learned State counsel has produced before the Court detail instructiions received from the District Panchayat Raj Officer, Allahabad, which is taken on record.

(2.) These three petitions are in respect of proceedings initiated against the same petitioner under Section 95(1)(g) of the U.P. Panchayat Raj Act and with the consent of learned counsels for the parties the matters are taken up for final disposal at the admission stage itself and are being disposed of finally.

(3.) I have heard learned counsel for the petitioner, Sri Pankaj Kumar Gupta, learned counsel for the complainant and learned State counsel for the State authorities.