AJAB NARAYAN Vs. KEWALA SINGH

JUDGEMENT

(1.) The appellant is aggrieved by the judgment and order of the learned Single Judge whereby the appointment of the Village Pradhan has been set aside and directions have been issued to the District Magistrate to carrying out the exercise once again under the provisions of Section 12-J of the U.P. Panchayat Raj Act, 1947.

(2.) The facts are that the elected Pradhan expired on 6.4.2010 and on 24.4.2010 one person was nominated as Pradhan who subsequently left the office. According to the learned Counsel for the private respondents the said person was not even a Member of the Gram Sabha.

(3.) The appellant as per record came to be nominated on 3.5.2010 and the District Magistrate convened a meeting of the Gram Sabha in which the members were put to notice on 16.5.2010. Notice was issued on the very same day. The contesting respondent disputes that she had not received the notice and also she had no knowledge of the meeting. However, eight persons including the appellant have signed the minutes of the meeting and out of the eight persons, seven members supported the candidature of the appellant.