2016 (3) ALJ 329 ::(2016) 132 RevDec 367 ::(2016) 6 ADJ 633 (ALL) ::(2016) 117 All LR 94

Allahabad High Court

Hon'ble Judge(s): Suneet Kumar , J

(A) Constitution of India Art. 226 — U P Panchayat Raj Act (26 of 1947), S 95(1)(g) — U P Panchayat Raj (Removal of Pradhans, Up-Pradhans and Members) Enquiry Rules (1997), R 6(11), (16) — Maintainability of writ petition — Petitioner seeking direction for appropriate action against sitting Pradhan pursuant to complaint lodged by him — Petitioner complainant only has right to participate in regular enquiry — He has no locus to seek direction to respondent authorities to take appropriate action against responsible person as per enquiry report — Petition filed at behest of complainant, not maintainable AIR 2012 SC 1339, AIR 2013 SC 58, (2011) 3 All LJ 412 (FB), Relied on (Paras 19, 20)