- (1.) The petitioner is resident of village Sirsee Kala, P.S Khanna, District Mahoba, the petitioner is seeking a direction to the respondents for appropriate action against the persons responsible for the irregularities as per enquiry report dated 28 February 2015.
(2.) Admittedly, the petitioner is seeking a direction against the siting Pradhan pursuant to a complaint lodged by him. On a specific query as to whether the complaint has been filed under the provisions of the U.P. Panchayat Raj Act 1947 or under MANREGA Act, learned counsel for the petitioner would submit that the complaint has not been filed under either of the provisions
(3.) A preliminary objection has been raised by the learned Standing Counsel regarding the maintainability of the writ petition at the behest of the petitioner.;