RAM PRAKASH Vs. STATE OF U.P. AND OTHERS

JUDGEMENT

(1.) THE present Writ Petition has been filed against the order dated 19.10.2007 (Annexure 1 to the Writ Petition) passed by the District Magistrate, Hamirpur (respondent No. 2) under Section 96 (1)(g) of the U.P. Panchayat Raj Act, 1947.

(2.) IT appears that the petitioner is the Pradhan of Gram Panchayat Amgaon, Vikas Khand Gohand, District Hamirpur.

(3.) BY the order dated 7.5.2009, the Court directed the case to be listed on 19.5.2009 so as to enable the learned Standing Counsel appearing for the respondent Nos. 1 to 5 to obtain instructions "as to who has been appointed as Enquiry Officer under Rule 5 of the U.P. Panchayat Raj (Removal of Pradhans, Up-Pradhans and Members) Inquiry Rules, 1997 for making formal enquiry against the petitioner and as to what is the stage of such enquiry which is to be conducted under Rule 6 of the said Rules."