Allahabad High Court
Ram Kripal Yadav vs State Of U.P. Thru Prin. Secy. ... on 23 September, 2019
Author: Rajan Roy
Bench: Rajan Roy
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 7 Case :- MISC. SINGLE No. - 1078 of 2015 Petitioner :- Ram Kripal Yadav Respondent :- State Of U.P. Thru Prin. Secy. Panchayati Raj & 4 Others Counsel for Petitioner :- Hari Shanker Tewari Counsel for Respondent :- C.S.C.,B.K. Singh Hon'ble Rajan Roy,J.
Petitioner counsel has sent illness slip, however, this Court considering the tenure of the office of Gram Pradhan this petition filed in March, 2015 for taking action on the complaint submitted by the petitioner as Gram Pradhan has lost its efficacy as the complaint was based on some office report dated 21.02.2014.
In all probability the complaint must have been acted upon, if not, then no proceedings can now be held for removal of the Pradhan, the period of five years having been lapsed. However, if any case for recovery or surcharge is made out and there is no legal impediment in this regard, the complaint can be taken into consideration, if, it is bonafide and supported by proof.
With the aforesaid observations the petition is disposed of.
Order Date :- 23.9.2019 Vijay (Rajan Roy, J)