- (1.) The petitioner being a complainant has approached this Court assailing the order dated 14 May 2015, passed by the second respondent, District Magistrate, Firozabad exonerating the sixth respondent, Gram Pradhan, Gram Panchayat Pachokhara Block and Tehsil tundala, District Firozabad in exercise of power under Section 95(1)(g) of U.P.Panchayat Raj Act read with U.P. Panchayat Raj (Removal of Pradhans, Up-Pradhans and Members) Enquiry Rules, 1997.
(2.) A preliminary objection has been raised by the learned Standing Counsel regarding the maintainability of the writ petition at the behest of the petitioner.
(3.) Learned Standing Counsel appearing for the State-respondents would submit that the petition at the behest of the complainant is not maintainable against the order passed by the District Magistrate exempting the petitioner from the proceedings under Section 9591)(g) of U.P. Panchayat Raj Act. Reliance has been placed on Dharam Raj Versus State of U.P. and others, 2010 2 AWC 1878(LB), Ram Baran Versus State of U.P. and others, 2010 2 AWC 1947(LB) and Amin Khan Versus State of U.P. and others, 2008 4 ADJ 559(DB)].;