NAGAR PALIKA PARISHAD Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Nipun Singh learned counsel for the petitioner, Sri Rajiv Singh learned Standing Counsel for the respondent nos. 1 to 3 and Sri Anand Kumar for the respondent no. 4.

(2.) The Office of the Executive Officer of the Nagar Palika, Mawana, was lying vacant and one Mr. Manoj Kumar Rastogi was transferred for taking over charge as such by the State Government. However, Mr. Rastogi has not taken over charge as yet.

(3.) The District Magistrate, Meerut as an interim measure, pending taking over charge by a regular appointee, has passed the impugned order whereby he has directed the respondent no. 4 Shailendra Kumar Singh, who is the Executive Officer, Hastinapur to also additionally take charge of Nagar Palika Parishad, Mawana.