- (1.) Heard Sri Kumar Singh learned Counsel for the petitioner and Sri Rakesh Srivastava learned Counsel for the respondents.
(2.) In brief, the facts, as stated by the learned Counsel for the petitioner are that opposite party No. 3 Bhagwan Bux is the Gram Pradhan of the village Muraini, Block Maharajganj, Tehsil Maharajganj district Raibareilly and the petitioner is also the resident of the same village.
(3.) As opposite party No. 3 is involved in anti social acts, committed irregularities while discharging his duty on the post of Pradhan of the village in question and also embezzled the Gaon Sabha's fund so a complaint in this regard had been made by the petitioner to the District Magistrate, Raebareilly, opposite party No. 2, who had initiated an inquiry on the basis of the complaint. When no steps were taken in the said inquiry so the petitioner had filed a Writ Petition No. 6426 (M/S) of 2009 before this Court and on 24.11.2009 this Court had disposed of the said writ petition with the following directions: Considering the facts that the petitioners are kept under suspension with effect from 15.9.2007, I hereby issue direction to the District Magistrate, Raebareilly to conclude the inquiry after providing opportunity of hearing to the parties concerned and take an appropriate decision in the matter within one month from the date of production of a certified copy of this order. With the aforesaid observations and directions, the writ petition is disposed of finally.;