K.N. Singh, J. - (1.) This petition is directed against an order of the State Government dated 3rd December, 1974, removing the petitioner from the office of President, Municipal Board, Rampur.
(2.) The State Government framed 15 charges against the petitioner under Sections 48(2)(a) and (b) of the U.P. Municipalities Act calling upon him to she cause why he should not be removed from the office of President. The petitioner submitted his explanation and denied the charges. The State Government reconsidered the matter and thereupon it passed the impugned order. Initial 15 charges had been framed against the petitioner, but the State Government passed the impugned order of removal only on five charges, namely charges Nos. 4, 6, 9, 12 and 14, the rest of the charges were not relied upon by the Government in passing the impugned order of removal. The petitioner ins approached this Court for quashing of that order.
(3.) Learned counsel for the petitioner has referred to the charges and the findings recorded thereon by the State Government in the impugned order and has urged that none of the charges has been made out and the findings recorded by the State Government are not sufficient to sustain the impugned order under Section 48(2)(a) or (b) of the U.P. Municipalities Act (hereinafter referred to as "the Act").;