GARIBDAS Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Dr. L.P. Misra, learned counsel for the petitioner and Sri Raghvendra Pratap Singh, learned Advocate General, assisted by Sri Abhinav Narain Trivedi, learned Additional Chief Standing Counsel and Sri Anand Singh, learned Standing Counsel for the respondents.

(2.) The petitioner was elected as a Member of Zila Panchayat, Siddharth Nagar. After being elected as Member of Zila Panchayat, Siddharth Nagar, he contested the election for the post of Chairman, Zila Panchayat, Siddharth Nagar and was elected and took the oath as Chairman, Zila Panchayat, Siddharth Nagar on 14.01.2016.

(3.) In writ petition no. 33687 (M/B) of 2019, the petitioner is praying for quashment of the orders dated 21.11.2019 passed by the State Government, by which financial and administrative powers of the petitioner as Chairmain of the Zila Panchayat, Siddharth Nagar, have been ceased and an Interim Committee has been constituted by the State Government to discharge the financial and administrative powers of the Chairman, Zila Panchayat, Siddharth Nagar. The petitioner is also praying for issuance of writ of mandamus directing the respondents to allow him to exercise the financial and administrative powers of the Chairman, Zila Panchayat, Siddharth Nagar.