AKHTAR ALI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Sanjay Singh, learned Senior Advocate for the appellant and Mr. Manish Kumar, learned AC to AAG-6 for the State.

(2.) Invoking the provisions contained in Sec. 18 (5) of the Bihar Panchayat Raj Act, 2006, the appellant was removed from the post of Mukhiya of Kazipur Gram Panchayat in Simri Block in the District of Buxar.

(3.) Three charges were levelled against him viz. (i) the work executed under two different schemes were not according to the proposed plan; (ii) at one spot, two projects were shown to have been carried out for which money was withdrawn and (iii) lastly that there was financial irregularity in withdrawal of money without observing necessary formalities or getting an inspection done by the Public Construction Committee before concluding the project work.