CHARAN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) RAJES Kumar, J. Heard Sri Rameshwar Nath, learned Counsel for the petitioner and learned Standing Counsel appearing on behalf of the respon dent Nos. 1 to 4.

(2.) LEARNED Counsel for the petitioner submitted that the Members of Gram Panchayat have given a notice to Zila Panchayat Raj Adhikdari, Aligarh on 5-1-2008 for the removal of Gram Pradhan under Rule 33-B of U. P. Panchayat Raj Rules, 1947 (hereinafter referred to as "rules" ). He submitted that under Rule 33-B (2) of the Rules, District Panchayat Raj Adhikari is under obligation to convene a meeting of Gram Panchayat under Section 14 of the Act before the expiry of thirty days from the date of the receipt of the notice. He submitted that in the present case, the notice was given on 5. 1. 2008 and thirty days have expired on 4-2-2008 but the meeting has not been convened. LEARNED Standing Counsel submitted that necessary direction be issued to District Panchayat Raj Adhikari, Aligarh to convene the meeting under Section 33-B (2) of the Rules. Section 33-B (2) of the Rules read as follows: "33-B. Procedure for removal of Pradhan or Up-Pradhan - (1 ). . . . . . . . . . . . . . . . . (2) The District Panchayat Raj Officer shall convene a meeting of the Gram Panchayat, under Section 14 of the Act, on a date to be fixed by him which shall not be later than thirty days from the date of the receipt of the notice. The meeting so convened, shall be presided over by the District Panchayat Raj Officer or the person authorised by him in writing in this be half. The Presiding Officer may take such clerical assistance for conducting the proceedings of the meeting for the consideration of the motion as he may deem necessary. "