Rajnish Kumar, J. - (1.) The petitioner has approached this Court challenging the order dated 16.12.2017, passed by the opposite party no.3/Sub Divisional Magistrate, Lakhimpur, District-Kheri. The petitioner has further prayed for a direction to the opposite party concerned to take appropriate decision afresh regarding appointment of the petitioner against the vacant Fair Price Shop of village Panchayat Kat-Kusama, Block-Nakaha, Tehsil-Lakhimpur, District-Kheri in pursuance of the proposal dated 30.10.2017.
(2.) The brief facts of the case for disposal of the instant writ petition are that the Fair Price Shop of village Panchayat Kat-Kusama, Block-Nakaha, Tehsil-Lakhimpur, District-Kheri had fallen vacant in the year 2016. The Card holders of the village Kat-Kusama were facing problem due to non allotment of Fair Price Shop of the Village Panchayat Kat-Kusama, therefore, they approached to the Sub Divisional Magistrate, Lakhimpur Kheri and other district authorities and submitted applications, but nothing was done. Therefore, one villager, namely, Santosh Kumar Shukla filed a writ petition No.24691 (MS) of 2017 before this Court. The said writ petition was disposed of with direction to the opposite party no.3/Sub Divisional Magistrate, Lakhimpur Kheri to decide the petitioner's representation and communicate the order passed thereon to the petitioner.
(3.) Thereafter under the direction of the competent authority an open meeting of the Gaon Sabha was held on 30.10.2017, in which a proposal was passed in favour of the petitioner. The second candidate Smt.Meena Devi wife of Ajay Kumar made a complaint through her associate before the concerned authority on 31.10.2017 alleging therein that at the time of counting one Vineet son of Ramesh after snatching the register from the hand of Panchayat Secretary had run away, due to which her counting could not be completed and the proposal was passed with the collusion of the employees of the Block in favour of the real Bhabhi of the husband of sitting Pradhan.;