JALALUDDIN Vs. STATE OF U P

JUDGEMENT

(1.) Impleadment application has been filed on behalf of the complainant which is taken on record and is allowed. Necessary correction in the array of the parties be carried out during the course of the day.

(2.) Heard the learned counsel for the parties.

(3.) The petitioner was convicted and sentenced to imprisonment for 2 years. The petitioner field an appeal before the High Court and during its pendency, was enlarged on bail. In the meanwhile, on account of his conviction, the District Magistrate exercised his powers under Section 95(1)(g) of the U.P.Panchayat Raj Act, 1947 (hereinafter referred to as "the Act") and, by the impugned order, has removed the petitioner from the post of Pradhan.