MANOJ KUMAR GUPTA Vs. STATE OF U P

JUDGEMENT

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

(2.) This writ petition has been preferred by the petitioner for quashing the show cause notice dated 23.4.2012 (Annexure-6 to the writ petition) under Section 95(1)(g) of Uttar Pradesh Panchayat Raj Act, 1947 issued by the Chief Development Officer, Jalaun at Orai and the order dated 24.7.2012 (Annexure-8 to the writ petition) passed by the District Panchayat Raj Adhikari, Jalaun at Orai as well as the order dated 9.8.2012 (Annexure-11 to the writ petition) passed by the Joint Development Commissioner, Jhansi Division, Jhansi.

(3.) Brief facts giving rise to the instant writ petition are that the petitioner is an elected Pradhan of village Uncha Gaon, Block Nadigaon, District Jalaun at Orai. On a complaint in connection with embezzlement of money allotted to the Village Panchayat for implementation of MANREGA scheme made by respondent no. 6, the Chief Development Officer, Jalaun at Orai vide order dated 17.12.2011, constituted a Committee consisting of three members, namely, Sri Mohd. Gaffar, Up-Ziladhikari, Konch, Sri Chitrasen Singh, Khand Vikas Adhikari, Dakor and Sri Rajpal Singh, Sahayak Zila Panchayat Adhikari for holding an enquiry. The Enquiry Committee submitted its report dated 1.3.2012 finding the petitioner guilty of allegations in the complaint. A show cause notice was issued against him to submit his explanation within 15 days. Aggrieved, the petitioner has preferred the present writ petition against the show cause notice.