- (1.) Petitioner, an elected Chairman of the Nagar Panchayat, Shohratgarh, District Siddharth Nagar, has approached this Court challenging the show cause notice issued by respondent no. 1 dated 15.10.2015 in exercise of the powers conferred by Section 48 (2) of the U.P. Municipalities Act, 1967 (hereinafter referred to as the 'Act') as to why she may not be removed from the elected post. The financial and administrative powers were also ceased during the pendency of the proceedings for removal.
(2.) We have heard Shri Manish Goyal, learned counsel for the petitioner and Shri Ashok Kumar Pandey, learned Additional Advocate General assisted by S/Shri Y.K. Srivastava and R.N. Pandey for the State respondents.
(3.) With the consent of learned counsel for the parties, we have proceeded to hear the petition on merits and decide the same at this stage.;