ANITA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mohd. Abid Ali, learned counsel for the petitioner and Shri Jagdish Prasad Maurya, learned Additional Chief Standing Counsel for the State.

(2.) By means of this writ petition the petitioner who is the Gram Pradhan of Village- Behta, Block- Hilauli, District- Unnao has challenged an order dated 17.10.2019 passed by the District Magistrate, Unnao ceasing her Financial and Administrative powers under the proviso to Section 95(1)(g) and initiating proceedings against her for her removal.

(3.) The contention of learned counsel for the petitioner is that the order is not in tune with the Full Bench decision of this Court in the case of Vivekanand Yadav Vs. State of U.P. and Anr. reported in 2011 (29) LCD 221 and the subsequent decision in Narendra Kumar Vs. State of U.P. and Ors. reported in 2013 (31) LCD 90 as except for a mere reference to the reply submitted by the petitioner in response to the show cause notice issued to her there is no consideration of such reply in terms of the aforesaid Full Bench decision.