Rajesh Singh Chauhan, J. - (1.) Heard Sri Gaurav Mehrotra, learned counsel for the petitioner and Sri Alok Sharma, learned Additional Chief Standing Counsel for the State-respondents.
(2.) By means of this writ petition, the petitioner has impeached the order dated 20.12.2017 bearing Order No.8572/C, passed by the District Magistrate, Gonda, whereby the financial and administrative powers of the petitioner, who is the Village Pradhan of Village-Tikaria, Development Block-Pandri Kripal, District- Gonda, have been ceased invoking the provisions of Section 95 (1) (g) of U.P. Panchayat Raj Act, 1947 (here-in-after referred to as the "Act 1947").
(3.) The grounds to assail the impugned order dated 20.12.2017 are that the said order has been issued in a sheer illegal and arbitrary manner de-horse the procedure prescribed in U.P. Panchayat Raj (Removal of Pradhans, Up-Pradhans and Members) Rules, 1997 (here-in-after referred to as the 1997 Rules) and also in violation of law laid down by the Full Bench of this Hon'ble Court in Re:- Vivekanand Yadav vs. State of U.P. & others, 2011 29 LCD 221.;