SANJAY KUMAR Vs. U.P. ZILADHIKARI

JUDGEMENT

(1.) Matter is taken up through video conferencing.

(2.) Heard Sri M.D. Singh "Shekhar" learned Senior Counsel assisted by Vaibhav Goswami, learned counsel for the petitioner, learned Standing Counsel for respondent Nos.1, 2 & 3 and Sri S.N. Singh, learned Senior Counsel assited by Sri Surya Bhan Singh, learned counsel for respondent No.4 namely Malti Devi.

(3.) The petitioner has preferred the present petition under Article 226 of the Constitution of India inter-alia with the prayer to quash the order dated 11.5.2021 passed by respondent No.1 namely Up Zila Adhikari Naugarh District Chandauli, copy of which is appended as Annexure No.9 to the writ petition. A further prayer has also been made to issue a mandamus directing the aforesaid respondents not to interfere in the right of the petitioner to discharge the duties of Gaon Pradhan of Gram Panchayat Bajaradiha, Block and Tehsil Naugarh, District Chandauli.