HASINUDDIN Vs. STATE OF U P

JUDGEMENT

(1.) THE writ petitioner-appellant, aggrieved by the order dated 16.3.2009 passed by the learned Single Judge in Civil Misc. Writ Petition No. 13838 of 2009, has preferred this appeal under Rule 5 Chapter VIII of the High Court Rules. Mr. Shyam Krishna appears on behalf of the appellant. THE writ petitioner-appellant is a Gram Pradhan and on the basis of a preliminary inquiry report, his financial and administrative powers were ceased. He challenged the aforesaid order before the learned Single Judge. When the matter was taken up, the writ petitioner-appellant did not assail the aforesaid order and made prayer for a direction for concluding the inquiry expeditiously. THE learned Single Judge acceded to his prayer and directed the District Magistrate, Bijnor to conclude the inquiry expeditiously, preferably within a period of three months from the date of filing of a certified copy of the said order. THE learned Judge further directed that order on the final inquiry report be passed within fifteen days from the date of submission of final inquiry report. In the present appeal, learned Counsel for the appellant has attempted to assail the order by which his financial and administrative powers have been ceased. THE appellant, having not raised such a plea before the learned Single Judge, we are not inclined to enter into the merit of the said submission. What the appellant prayed before the learned Single Judge was granted, still he has chosen to file this appeal. We are of the opinion that this is absolutely misconceived. THE appeal is dismissed with cost of Rs.1000/- to be paid by the appellant to the High Court Legal Service Committee.