(1.) The petitioner was elected as a Pradhan, but subsequently, was convicted of an offence and was sent to jail on account of his conviction. The petitioner was issued a show cause notice as to why he should not be removed from the post of the Pradhan. Upon his reply that he has filed an appeal against his conviction, the District Magistrate passed an order under Section 95 (1) (g) of the U.P. Panchayat Raj, Act, 1947 read with U.P. Panchayat Raj (Removal of Pradhans, Up-Pradhans and Members) Enquiry Rules, 1997 removing him from the post of the Pradhan. The petitioner, being aggrieved by the said order, has filed the present writ petition.
(2.) Section 5 (1) (g) provides as under:
(3.) Section 5A (g) provides as under :