In Kanpur, a Panchayat Raj officer against whom a complaint was made, transferred and set- up an inquiry against the petitioner/ worker who made such a complaint against the said officer. The Allahabad High Court has sought information from Standing Counsel about the District Panchayat Raj Officer who passed the order of transfer of petitioner. Also, the Chief Development Officer has directed to present the order for approval of the transfer.
This order has been given by Justice Ajay Bhanot after hearing the petition filed by the cleaning worker Sunita Devi.
The Court has stated that,
“Learned Standing Counsel for the State - respondents is directed to produce the order of approval dated 12.02.2020 passed by the respondent No.6-Chief Development Officer, Kanpur Dehat within 10 days, and also obtain instructions regarding the details of the officer, who was holding charge of the post of District Panchayat Raj Officer (DPRO), Kanpur Dehat and had passed the impugned transfer order dated 12.02.2020.”
The court said that if information is not given, then CDO and DPRO should appear through video conferencing on October 12. The petitioner complained to the Chief Minister and other officials against the corruption of DPRO and demanded an inquiry. After this, the DPRO transferred petitioner from Gram Panchayat of Sarwankheda Development Block to Malsa Village Gram Panchayat of Development Block.
The petitioner has taken charge in Malasa. Despite this, a show cause notice has been issued to the petitioner against him, which has been challenged in the present petition.
The matter has listed on 12 October for next hearing.
Case details:
Case: - WRIT - A No. - 4255 of 2020
Petitioner: - Sunita Devi
Respondent: - State Of U.P. And 4 Others
Counsel for Petitioner: - Mujib Ahmad Siddiqui
Counsel for Respondent: - C.S.C.
Quorum: Justice Ajay Bhanot
Read Order@LatestLaws.come
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