V.K. Shukla, J. - (1.) IN the present case on 10.2.2010 District Panchayat Raj Officer has passed order nominating Sukh Sagar, respondent No. 5 to function as officiating Pradhan.
(2.) BRIEF background of the case is that Munna Yadav was the Pradhan and he died on 10.12.2009. District Magistrate on 7.2.2010 has nominated Sukh Sagar to function as officiating Pradahan. At this juncture present writ petition has been filed. Sri Ramanuj Yadav, Advocate, learned Counsel for petitioner contended with vehemence that in the present case, at no point of time, petitioner had ever given up office of pradhan and as such arrangement, which has been made is unjustifiable arrangement.
(3.) COUNTERING the said submission, learned Standing Counsel as well as Sri V.S. Dwivedi, Advocate on the other hand contended that rightful arrangement has been made, as such no interference be made.;