RAVI NATH TILHARI, J. - (1.) As per the office report, one of the defects pointed out at serial No.1 is that the power has not been signed by one of the counsels for the petitioner. The power has not been signed by Shri Nitya Nand Mani Tripathi, Advocate. The power has been signed only by Shri Vijay Shankar Trivedi, Advocate.
(2.) Shri Nitya Nand Mani Tripathi, Advocate appears through video conferencing and submits that due to inadvertence, the Vakalatnama could not be signed by him. He submits that he would argue the matter as holding brief of Shri Vijay Shankar Trivedi. He is permitted to argue the matter.
(3.) By means of this writ petition, the petitioner has prayed for the following main relief:- "Issue a writ order or direction in the nature of Mandamus commanding the opposite parties not to give the Oath/ charge for the post of Gram Pradhan of Village Panchayat Naseerpur Chhitauna, Block jahangirganj, Tehsil Aalapur, District- Ambedkar Nagar to the opposite party No.5 and not to allow her to function on the aforesaid post of Gram Pradhan." ;