QUADRI BEGUM Vs. STATE OF U P

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner Sri Haridwar Singh and learned standing counsel and perused the record.

(2.) THE petitioner, who was elected as Gram Pradhan of Gram Panchayat, Alipur Vikas Khand Aliganj, district Etah, has approached this Court under Article 226 of the Constitution of India feeling aggrieved against the order of removal from the office of Pradhan, dated 12.11.2008, passed by the District Magistrate, Etah under Section 95 (1) (g) of U. P. Panchayati Raj Act, 1947.

(3.) A plain reading of the Rules indicates that the Legislature has given appropriate safeguards to check the arbitrary use of power by the authorities. The specific provision has been given in Rule 6 (supra) for inquiry. Rule 7 of the Rules provides that while submitting the report the Enquiry Officer shall record specific finding with regard to certain points keeping in view the facts and circumstances of a case. For convenience, Rule 7 of the Rules is reproduced as under :