V.K. Shukla, J. - (1.) Petitioner claims that he is elected member of Gram Panchayat Jalalpur, Block Banda, Tehsil and Police Station Puwayan, District Shahjahanpur. Petitioner has stated that Balvindar Singh Pradhan died on 2.6.2010. District Magistrate, Shahjahanpur without convening any meeting in exercise of authority vested under Sec. 12J(2) of U.P. Panchayat Raj Act, 1947 and without knowing the wishes of majority members of Gram Panchayat, nominated Surjeet Kaur as officiating Pradhan. Petitioner has contended that such action, which has been taken is unsustainable and officiating arrangement made is percy bad.
(2.) Sri Deepak Kumar Srivastava, Advocate, learned Counsel for Petitioner contended with vehemence that in the present case, at no point of time, wishes of member of Gram Panchayat has been ascertained, as such arrangement made is unjustifiable arrangement.
(3.) Countering the said submission, learned Standing Counsel on the other hand contended that rightful arrangement has been made, as such no interference be made.;