Allahabad High Court
Raj Kumar Pandey [ P.I.L. ] vs State Of U.P.,Thru. Prin. ... on 16 July, 2010
Bench: Pradeep Kant, Ritu Raj Awasthi
Court No. - 1 Case :- MISC. BENCH No. - 6607 of 2010 Petitioner :- Raj Kumar Pandey [ P.I.L. ] Respondent :- State Of U.P.,Thru. Prin. Secy.,Panchayati Raj & Others Petitioner Counsel :- In Person(Raj Kr. Pandey) Respondent Counsel :- C.S.C.,Suresh Chandra Verma Hon'ble Pradeep Kant,J.
Hon'ble Ritu Raj Awasthi,J.
Case called twice. None appears for the petitioner.
Sri Suresh Chandra Verma appearing for Zila Panchayat says that the writ petition is not maintainable as the pleadings are absolutely vague and further there is specific machinery provided for taking action against the Chairman, Zila Panchayat.
We have gone through the writ petition and find that the pleadings are absolutely vague and too short for issuing any direction for holding enquiry against the Chairman. However, action may be taken under the specific provisions of the Act and the Rules, if any case is made out.
The petition being not maintainable, is dismissed.
Order Date :- 16.7.2010 vks