BRIJESH SINGH KUSHWAHA Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Instant petition has been preferred beseeching expeditious disposal of enquiry on the basis of complaint dtd. 25/8/2022 moved by the present petitioner under Rule 3 of the U.P. Panchayat Raj (Removal of Pradhans, Up-Pradhans and Members) Enquiry Rules, 1997 (in brevity 'Rules, 1997').

(3.) It is submitted that application dtd. 25/8/2022 moved by the present petitioner has not been decided till date despite the fact that statutory provision of six months to decide the same as enunciated under Rule 8 of Rules, 1997 has already been expired.