- (1.) The Petitioner was elected unopposed as Adhyaksha of Zila Panchayat, Muzaffarnagar on 7.1.2006. She was administered oath of office on 14.1.2006.
(2.) The Petitioner challenges the order dated 4.9.2008, by means of which she has been issued a show cause notice by the State Government for holding a formal enquiry against her and also in the meantime ceasing her powers, both administrative and financial till she is exonerated of the charges and in her place a three-member Committee has been constituted for looking after the affairs of Zila Panchayat.
(3.) The Petitioner challenges the aforesaid order on mala fides and the same having been passed in violation of principles of natural justice and also on the ground that the charges levelled are non-existent and from the own findings of the enquiry officer, as compared to the charge to which she was required to reply, no charge can be said to be even, prima facie, proved, though by twisting the charge, she has been indicted and for the same reason, the impugned order has been passed.;