Manjeet Singh vs State Of U.P. And 4 Others
2015 Latest Caselaw 2170 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 50085 of 2015
 

 
Petitioner :- Manjeet Singh
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Pradeeep Singh Sengar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the parties and perused the record.

It is stated that despite proceeding under Section 95(1) of the U.P.Panchayati Raj Act having been initiated against the Gram Pradhan by the  District Magistrate as early on 16.12.2013, no final order has been passed till date. The enquiry report reflects that charges  as levelled against the Gram Pradhan were proved.

We need not enter into any of the issue raised by the petitioner at this stage.

The writ petition is disposed of with a direction to the respondent-State to take an appropriate decision and conclude the proceeding initiated under Section 95(1) against the respondent no.5 preferably within a period of four weeks from the date of production of a certified copy of this order strictly in accordance with law.

Order Date :- 4.9.2015

Ashish Pd.