- (1.) HEARD Sri O.P. Mishra, learned counsel for petitioner, Sri K.K. Shukla, learned State counsel and perused the record.
(2.) BY means of the present writ petition, the petitioner has challenged the order dated 04.02.2014 (Annexure No. 1) passed by District Magistrate, Balrampur/O.P.No. 2 ceasing the administrative and financial power of the petitioner who is the Pradhan of Gram Panchayat Juavara Post and Vikash Khand Rehra Bazar.
(3.) FACTS in brief of the present case are that petitioner/Sri Subhash Chand Verma has been elected Village Pradhan in the year 2010 of Gram Panchayat Juwara, Naya Panchayat - Saray Khash, Block Rehra Bazar, Tehsil -Utraula District -Balrampur. While he was working and discharging his duties on the said post, a complaint has been received against him in respect to his functioning and misuse of the amount towards under Mahatma Gandhi National Rural Employment Guarantee Adhiniyam (MNREGA) scheme. Keeping in view the complaint, District Magistrate, Balrampur has constituted a committee to submit its report consisting of District Cane Development Officer and Junior Engineer, DRDA, Balrampur. On 01.01.2014, District Magistrate, Balrampur, issued a show cause notice to the petitioner on the basis of preliminary inquiry report submitted to him by the Committee as per the provisions as provided under Section 95(1)(g) of the U.P. Panchayat Raj Act (hereinafter referred to as the Act) to submit his reply that why the administrative and financial power should not be ceased and action taken against him for recovery of the amount as per Section 27 of the Act.;