S.D.Agarwala, J. - (1.) The petitioner was elected as Pradhan of the Gaon Sabha, Chhapkauli. He was also Manager of Nav Bharat High School, Chhapkauli. He had been a Pradhan for almost 15 years. He as Manager of the School terminated the services of Smt. Singh who was an employee of the school. Sant Singh was a nephew of one Dalip Singh who wielded political influence as he was a Swatantra Senany. The further allegation of the petitioner is that in view of the political influence, the petitioner had been removed from the office of Pradhan. The order which has been challenged in the present petition was passed by one Sri C.S. Pushkar, Sub-divisional Magistrate Hapur on 27th September, 1975.
(2.) We have heard the learned counsel for the petitioner as well as the learned Standing Counsel. The petitioners counsel has raised three contentions before us. His first contention is that the impugned order dated 27th September, 1975 has been passed with a mala fide motive by Sri C.S. Pushkar, Sub-divisional Magistrate, Hapur. The second contention of the learned counsel is that he was not afforded proper opportunity of show cause against the proposed action against him-and as such the order is bad in law.
(3.) The third contention of the learned counsel is that in any case the impugned order does not contain any reason whatsoever and as such also the order is bad in law.;