RADHILI DEVI Vs. DISTRICT MAGISTRATE PADRAUNA

JUDGEMENT

(1.) This writ petition has been filed against the impugned orders dated 7-11-1996 and 31-12-1996 Annexures 7 and 8 to the writ petition.

(2.) I have heard learned counsel for the parties.

(3.) It appears that the petitioner was elected as Pradhan of Gram Panchayat Sudhiyani; district Padrauna: By the impugned order dated 7-11-1996 Annexure 7 to the petition, the administrative and financial power of the petitioner have been taken away under the proviso to S. 95 (1) (g) of the U.P. Panchayat Raj Act as an interim measure pending proceeding against the, petitioner for which the District Panchayat Raj Officer was appointed as enquiry officer In he said order dated 7-1 1-1996 it is mentioned . that there were certain allegations against the petitioner which have been" referred to in the said order which have resulted in a loss of Rs. 50,000.00 to the Gram Sabha. By the order dated 31-12-1996 Annexure 8 to the petition three member committee was constituted for exercising the financial and administrative powers of the Gram Pradhan. These orders have been challenged in this petition.