MAHESH CHANDRA TRIPATHI,J. - (1.) Heard Shri Prabhakar Awasthi, learned counsel for the petitioner and Shri Sanjay Kumar Singh, learned Addl. Chief Standing Counsel.
(2.) Present writ petition has been preferred assailing the validity of the order dated 6.3.2020 and the order dated 11.5.2020 passed by District Magistrate, Siddharth Nagar-second respondent by which the financial and administrative power of the petitioner as Gram Pradhan has been seized in terms of Section 95 (1) (G) of U.P. Panchayat Raj Act, 1947 and three member inquiry committee has been constituted to look after the work of Gram Pradhan.
(3.) The record in question reflects that the petitioner was duly elected as Gram Pradhan of Gram Panchayat Hurilapur in an election held in the year 2015, the term of which would exist upto 2020. One of the Member of Legislative Assembly has made certain complaint against the petitioner on which an enquiry was initiated and three member committee was constituted to hold enqjuiry. It is alleged that inquiry committee prepared exparte inquiry report and on which a show cause notice was issued to the petitioner to which the petitioner has also submitted his reply. Consequently, order impugned has been passed seizing financial and administrative power of the petitioner.;