B.Amit Sthalekar, J. - (1.) RESTORATION Application No. 71139 of 2014 dated 2.8.2014 is taken up.
(2.) THIS application has been filed with a prayer to recall the order dated 3.7.2014 whereby the writ petition has been dismissed for non -prosecution. Perused the averments made in the affidavit filed in support of the recall application. Sufficient cause has been shown. Application is allowed. The order dated 4.7.2014 is recalled and the case is restored to its original number.
(3.) THE petitioner is aggrieved by the order dated 27.12.2010 (Annexure -1 to the writ petition) whereby the Khand Vikas Adhikari, Hardoi has held that no person shall be appointed as Gram Rojgar Sewak if he is related in any manner with the Gram Pradhan or Gram Panchayat.;