Surya Prakash Kesarwani, J. - (1.) Heard Sri Raghuvansh Misra, learned counsel for the petitioner, learned Standing Counsel for respondent nos. 1 to 5 and learned counsel for respondent no. 6.
(2.) With the consent of learned counsel for the parties, this writ petition is being finally heard without calling for counter affidavit. Facts:
(3.) Briefly stated facts of the present case are that a resolution in the open meeting was unanimously adopted on 27.07.2016 by Village Panchayat Bilsari, Block Navanagar, Tehsil Sikandarpur, District Ballia whereby name of the petitioner was proposed for fair price shop agent. The aforesaid resolution was placed before the Tehsil Level Committee on 09.12.2016 which disapproved the resolution on the basis of complaints of Sri Murali and Virendra Kumar, both resident of Village Bilsari. It appears that the complaint was made on three points namely that the proposal has been made without due publicity of the meeting in the village, no one was present in the meeting and the village Pradhan has got proposed name of her brother's wife. It appears that an inquiry was conducted by the Block Development Officer, Nava Nagar who submitted his report by letter dated 06.09.2016. In the inquiry report it was mentioned that due publicity was made. Photographs of the meeting were also annexed with the inquiry report to form an opinion that the meeting was attended by villagers. Video-graphy was also done. It was also mentioned in the inquiry report that the brother of the Village Pradhan resides separately.;