Allahabad High Court
Avinash Kumar Rai Alias Shailendra ... vs State Of U.P. And 3 Others on 9 May, 2023
Author: Piyush Agrawal
Bench: Piyush Agrawal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:99619 Court No. - 6 Case :- WRIT - C No. - 14690 of 2023 Petitioner :- Avinash Kumar Rai Alias Shailendra Kumar Rai Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Krishna Deo Rai Counsel for Respondent :- CSC,Bhupendra Kumar Tripathi Hon'ble Piyush Agrawal,J.
Heard learned counsel for the petitioner and the learned standing counsel for the respondents.
Present writ petition has been seeking a direction to the respondent no. 2 to initiate an enquiry against respondent no.4 under the provisions of the Uttar Pradesh Panchayat Raj (Removal of Pradhans, Up Pradhans and Members) Enquiry Act, 1997.
Learned counsel for the petitioner submits that a direction may be issued to the respondent no.2 to take appopriate legal action as provided under the Statute within the time framed by this Court.
To the said submission, learned standing counsel has no objection.
Considering the facts and circumstances of the case, the writ petition is disposed of with the direction to the respondent no.2 to initiate an enquiry against respondent no.4 under the provisions of the Uttar Pradesh Panchayat Raj (Removal of Pradhans, Up Pradhans and Members) Enquiry Act, 1997 and to take appropriate legal action as provided under the Statute expeditiously within a period of two months from the date of receipt of this order.
It is made clear that this Court has not adjudicated the claim of the petitioner on merits.
Order Date :- 9.5.2023 samz