ANUJ MADHURI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard the learned counsel for the parties and perused the record.

(2.) This petition has been filed by the petitioner challenging the Show Cause Notice dtd. 16/9/2020 Annexure-4 to the writ petition and the order dtd. 5/11/2020 passed by the District Magistrate, Lakhimpur Kheri, ceasing the Financial and Administrative powers of the petitioner under the Proviso to Sec. 95 (1-G) of the U.P. Panchayat Raj Act, and appointing the District Development Officer as Enquiry Officer to conduct the regular Enquiry in terms of Rule 5 of the Enquiry Rules of 1997.

(3.) It has been submitted by the learned counsel for the petitioner that the petitioner is an elected Gram Pradhan of village Panchayat Badagaon, Block Nakha, District Kheri and on some complaint made by some members of the Gram Panchayat and residents of the village concerned, the District Magistrate instituted a preliminary Enquiry appointing Assistant Director (Fisheries), Lakhimpur Kheri, as a preliminary Enquiry Officer by an order dtd. 23/11/2017.