- (1.) The petitioner is a complainant who filed a complaint against the fifth respondent, an enquiry was conducted, thereafter, by the impugned order dated 16 July 2015 the District Magistrate has restored the financial and administrative power of the fifth respondent.
(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 restoring the financial and administrative power of the Pradhan. Reliance has been placed on Dharam Raj Versus State of U.P. and others, 2010 2 AWC 1878, Ram Baran Versus State of U.P. and others, 2010 2 AWC 1947 and Amin Khan Versus State of U.P. and others, 2008 4 ADJ 559.;