LAWS(ALL)-2008-11-35

KUSMA DEVI Vs. STATE OF U P

Decided On November 06, 2008
KUSMA DEVI Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) -Heard learned counsel for the parties.

(2.) GRAM Pradhan of village Bayara, Tehsil Domariyaganj, district Siddharthnagar resigned from the post of GRAM Pradhan on 13.5.2008 which was accepted on 27.7.2008. Thereafter the members of the GRAM Panchayat submitted a representation before respondent No. 3, the Block Development Officer, Domariaganj, district Siddharthnagar, to call a meeting of GRAM Panchayat for nomination of temporary GRAM Pradhan. Another representation was also moved on 1.9.2008 to the District Magistrate, Siddharthnagar for nomination of temporary GRAM Pradhan.

(3.) SINCE the counsel for the petitioner has placed reliance upon Section 12J (2) which has been considered in the aforesaid judgment, it is quoted for ready reference as under :