GIRDHARI LAL SWARNKAR Vs. STATE OF U P

JUDGEMENT

(1.) We have heard Sri Mool Behari Saxena, learned counsel, on behalf of the petitioners in the aforesaid bunch of writ petitions, and Sri Kamrul Hasan, Chief Standing Counsel and Mrs. Subhash Rathi, Addl. Chief Standing Counsel on behalf of the State-respondents.

(2.) This bunch of the writ petitions have been filed either by the various chairman's of the Nagar Panchayats Nagar Palika Parishad, or by its members.

(3.) The basic grievance in all these writ petitions is with regard to the orders issued by the State Government directing the District Magistrate to authorize officers working under him in other departments to look after the office of the Executive Officer of Nagar Panchayats, Executive Officer of Nagar Palika Parishads, as the case may be. The petitions also question the consequential orders issued by the concerned District Magistrate.