ADIBA Vs. STATE OF U. P.

JUDGEMENT

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

(2.) The petitioner has invoked the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India assailing the order dtd. 29/2/2024 passed by District Magistrate, Bijnor (respondent No. 2) under Sec. 95(1)(g) of U.P. Panchayat Raj Act, 1947 (in brevity Act, 1947) read with Rule 5 of Uttar Pradesh Panchayat Raj (Removal of Pradhans, Up Pradhans and Members) Enquiry, Rules, 1997 (in brevity Enquiry Rules, 1997) whereby administrative and financial power of the incumbent Pradhan (petitioner) has been ceased and, simultaneously, regular inquiry has been directed to be conducted.

(3.) The facts culled out from the record are that petitioner is an elected Pradhan in the Panchayat Election 2020-