(1.) Heard Shri H.N. Singh, learned Senior Counsel assisted by Shri Abhishek Dwivedi, learned counsel for the petitioner and Sri Sanjay Kumar Singh, learned Additional Chief Standing Counsel for staterespondents.
(2.) The petitioner has preferred the present writ petition with the prayer to quash the order dated 25/26/5/2022 passed by the District Magistrate, Bijnor/respondent No.2. A further prayer has also been made to direct the respondents to permit the petitioner to discharge the duties of Gram Pradhan of Gram Panchayat Baldiya Block Haldaur District Bijnor.
(3.) Facts in brief as contained in the writ petition are that the petitioner was elected as Pradhan of the Gram Panchayat Baldiya Block Haldaur District Bijnor in the election held on 19/4/2021. Certain complaints were made against the petitioner regarding work and conduct of the Panchayat and in this regard a notice dtd. 11/4/2022 was issued to the petitioner by the District Magistrate Bijnor/respondent No.2 making allegations that payment in number heads were made from One Active Code and the petitioner was granted fifteen (15) days time to submit his reply. Though as per notice dtd. 11/4/2022, fifteen days time was going to be expired on 26/4/2022 but in the meanwhile due to acute angle glaucoma severe health condition, the petitioner was going in serious medical treatment and supervision in a hospital in Bijnor from 15/4/2022 to 15/5/2022. After the aforesaid treatment, the petitioner came at his house and take a complete two weeks bed rest and medication. On 31/5/2022 after recovery from his ailment when the petitioner visited to Bock Development Office Haldaur, for submission of his reply, he got information that the order impugned has already been passed by the respondent No.2.