- (1.) Heard Sri Sunil Kumar, learned counsel for the petitioner and learned Standing counsel for the respondents.
(2.) Learned counsel for the parties have agreed for final disposal of the petition on the basis of the pleadings exchanged between them.
(3.) The Petitioner was elected as Gram Pradhan of Gram Panchayat Bairam Nagar, Vikas khand Mahdaur, Bijnor. The District Magistrate by the impugned order dated 12th December 2014 has removed him from the post of Gram Pradhan on the ground that he incurred an expenditure of Rs. 41,090/- over and above the estimated expenditure towards the development of the village.;