Ajit Kumar, J. - (1.) Heard learned counsel for the parties and perused the record.
(2.) This petition has been filed for the following reliefs: "(i) Issue a writ, order or direction in the nature of certiorari, quashing the impugned order/ notice dated 19.01.2018 issued by the respondent no. 2 after summoning the original records from the respondents in order to meet end of justice; (ii) Issue a writ, order or direction in the nature of mandamus for issuing appropriate direction to the respondents and all concerned not to resort the meeting on 12.02.2018 to consider the proposal and motion of no confidence against the petitioner pertaining to Pramukh of Kshetra Panchayat Dobhi, District Jaunpur, pursuant to the order dated 19.01.2018 passed by the respondent no. 2 to meet the end of justice."
(3.) Perusal of the record shows that petitioner was elected as Block Pramukh of Kshetra Panchayat Dobhi, District Jaunpur by members of Kshetra Panchayat i.e. Block Development Committee. A written notice was filed before the District Magistrate enclosing the copy of proposed motion expressing want of confidence against petitioner-Pramukh of the aforesaid Kshetra Panchayat. On the basis of said written notice, District Magistrate convened a meeting of Kshetra Panchayat on 12.02.2018 for consideration of no confidence motion.;