Ran Vijai Singh,.J. - (1.) Heard Sri G.K. Singh, learned senior counsel assisted by Sri Birendra Kaushik, learned counsel for the petitioner, learned standing counsel for the State-respondents and Sri S.N. Singh, learned counsel for respondent no. 4.
(2.) By means of this writ petition, prayer has been made to issue writ of certiorari quashing the order dated 18.10.2016 passed by the District Magistrate, Mathura by which he has appointed the respondent no. 4 as Pradhan, till further orders, while exercising the power under section 12-J of U.P. Panchayat Raj Act, 1947 (In short the Act).
(3.) The facts of this case, in brief, are that there happens to be a Gram Panchayat Ladpur in District Mathura. In a situation when the elected Pradhan was confined in jail, for performance of the work of the Pradhan, the matter came up in the notice of prescribed authority (District Magistrate), who appointed the respondent no. 4 as Pradhan on temporary basis till further orders.;