NANHKOO CHAUDHARY Vs. STATE OF U P

JUDGEMENT

(1.) IN this public interest litigation, prayer of the petitioners is to hold enquiry against the Gram Pradhan of village Dighar in district Ballia. It is the assertion of the petitioners that the District Magistrate, by order dated 15th of September 2007, directed for holding enquiry in terms of the U.P. Panchayat Raj (Removal of Pradhans, Up-Pradhans and Members) Enquiry Rules, 1997 but till date, neither the enquiry report has been submitted nor final decision taken. Having heard Mr. Seemant Singh for petitioners, Standing Counsel for respondents no. 1, 2 and 5, and Mr. Amit Mishra holding brief of Mr. Anuj Kumar, counsel for respondent no.3, we deem it expedient that the enquiry as directed, if already not concluded, be concluded by the authority concerned within a period of three months from the date of receipt/production of a copy of this order. We direct accordingly. We make it clear that we have not expressed any opinion in regard to the claim made by the petitioners and that shall be considered by the authority concerned in accordance with law. Petition stands disposed of with the direction aforesaid.