RAKESH TIWARI, J. - (1.) HEARD Counsel for the petitioner and the Standing Counsel.
(2.) THE petitioner claims himself to be one of the members of Gram Panchayat, village Bana, district Meerut. It appears from the perusal of writ petition and the Annexures appended thereto that ten members out of fourteen members of the aforesaid Gram Panchayat, by means of an affidavit made a complaint to Chief Development Officer, Meerut regarding some illegalities in fiscal and ad­ministrative functions of respondent No. 4-village Pradhan, whereupon initially a re­covery of Rs. 1,16,509/- was directed to be made from respondent No. 4 as prima facie the aforesaid amount was found to have been embezzled by him. However, later on after enquiry the aforesaid amount has been reduced to Rs. 1218/- only, for which recovery orders have been passed.
(3.) IT also appears that aforesaid en­quiry had been initiated pursuant to an order dated 4.7.2008 passed by the High Court in Writ Petition No. 31318 of 2008, wherein the Court ordered as follows: "The petitioners submit that on their complaint proceedings was under­taken as per the provision as con­tained under U.P. Panchayat Raj (Removal of Pradhan and UpPradhan) Rules, 1997 against the Pradhan of the village Smt. Kanti Devi respondent No. 4. Petitioners further submit that inquiry officer i.e. District Panchayat Raj Officer, Meerut has already made inquiry and thereafter report has been submitted. After said report has been received, District Magistrate, Meerut on 11.2.2008 has issued show-cause notice to concerned Pradhan. Petitioner submits that in spite of the fact that in preliminary inquiry report has been adverse to the Pradhan of the village, District Magistrate has not passed order ceasing financial and administra­tive power of the Pradhan of the village and the matter is unneces­sarily kept pending. As inaction is being complained on the part of the District Magistrate, as such District Magistrate, Meerut is directed to see and ensure that pursuant to notice dated 11.2.2008, in case till date no decision has been taken, then final decision is taken preferably within two months from the date of presenta­tion of certified copy of this order. With the above direction, present peti­tion is disposed of." ;