ANIL KUMAR,J. - (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 Raibareli and the petitioner is also the resident of the same village. 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 , Rae Bareli, 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 15th of September,2007, I hereby issue direction to the District Magistrate, Raebareli to conclude the inquiry after providing opportunity of hearing to the parties concerned and take a 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."
(3.) THEREAFTER , an order was passed by the District Magistrate, Raebareli on 26.12.2009 and Sri Bhagwan Bux, opposite party no.3 was exonerated from the charges levelled against him in respect to which the enquiry was contemplated on the basis of the complaint made by the petitioner and he has reinstated as Pradhan.;