MAHESH CHANDRA SRIVASTAVA Vs. DISTRICT MAGISTRATE GORAKHPUR

JUDGEMENT

(1.) This writ petition has been filed against the impugned order dated 22. 8. 1996 and 3. 9. 1996, Annexures 2 and 3 to the petition. I have heard the learned counsel but I am not inclined to interfere with the impugned orders. As regards the order dated 22. 8. 1996, this only removes the petitioner from the post of Secretary of a Rifle Club which is a private body and hence no writ lies against this order as held by this Court in 1996 (2) UP LBEC 970 : 1996 (1) LBESR 860 As regards Annexure-3 to the writ petition, it is only consequential to the order which is Annexure-2 where it is al leged that several irregularities been com mitted by the petitioner. Hence I am not inclined to interfere with the impugned or ders. The petition is dismissed. Petition dismissed. .