MADHUKAR MAURYA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri H.K. Singh, learned counsel for the petitioner, Sri K.R. Singh along with Sri Sudist Kumar for the respondent no.21, learned Standing Counsel for the respondents no.1 and 2 and Sri Prashant Kumar for the respondent no.3.

(2.) The petitioner in a meeting held on 28.6.2012 was allegedly removed from his office as Adhyaksha Zila Panchayat, Varanasi.

(3.) This removal was challenged by the petitioner on several grounds in Writ Petition No.32808 of 2012. The said writ petition was ultimately allowed vide judgment dated 13.3.2014. It is undisputed between the parties that the said judgment has not been put to any further challenge before the higher court and is final. Consequently, the petitioner resumed office on 22.3.2014 and is continuing as the Adhyaksha of the Zila Panchayat.