IRFAN AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India wherein the petitioner has prayed for the issuance of a writ of certiorari quashing the impugned order dated October 29, 2025 passed by State of U.P. through its Principal Secretary, Urban Development Department, U.P. Civil Secretariat, Lucknow by means of which petitioner has been removed from the post of President, Nagar Palika Parishad, Bhinga, District Shravasti. The petitioner in furtherance prays for the issuance of a writ of mandamus commanding the opposite parties to allow the petitioner to continue discharging his duties.

(2.) The factual matrix of the present writ petition is delineated below:

(3.) Whether the inquiry conducted for the removal of the petitioner who is an elected representative of the people, which formed the basis of the impugned order for removal from the post, was a proper full-fledged inquiry in accordance with law?