RAKESH TIWARI, J. - (1.) HEARD Counsel for the petitioner, the Standing Counsel and perused the materials on record.
(2.) THE District Panchayat Raj Officer, Mirzapur ceased the power of operation of accounts by respondent No. 7, Pradhan of village Raipuriya, District Mirzapur upon a complaint made by the petitioner. A notice dated 21.11.2007 was issued to the Pradhan by the Block Development Officer alleging illegal withdrawal of Rs. 17,67,847/- during the period 2.7.2005 to 31.8.2007. As no re­ply was filed by respondent No. 7-Pradhan, the District Magistrate, Mirzapur vide his order dated 15.4.2008, restrained the village Pradhan from operating the accounts and ordered enquiry in the matter appointing the Assistant Director, Fisheries as Enquiry Officer and for his assistance Additional Engineer (Rural Engineering Services), Jamalpur, Mirzapur directing them to submit enquiry report within one month. The, pe­titioner who is complainant in the case, re­quested the D.P.R.O. to provide copies of records of the development works done by village Pradhan during the period 2004 -2008 which were not provided to him. The impugned order dated 11.6.2008 has thereafter been passed by the District Magistrate exonerating respondent No. 7-village Pradhan of the charges and restored the financial and administrative powers of the Pradhan.
(3.) CONTENTION of the Counsel for pe­titioner is that enquiry has not been con­ducted properly, hence an application was submitted by him to the District Magistrate, Mirzapur for providing copies of orders dated 21.11.2007, 15.4.2008, 26.4.2008 passed by Block Development Officer, or­der dated 24.12.2007 passed by DPRO and order dated 27.5.2008 constituting three members committee and other papers which have not been provided to him.;