Shailendra Prakash vs State Of U.P. & Others
2011 Latest Caselaw 5938 ALL

Citation : 2011 Latest Caselaw 5938 ALL
Judgement Date : 18 November, 2011

Allahabad High Court

Shailendra Prakash vs State Of U.P. & Others on 18 November, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 65945 of 2011
 

 
Petitioner :- Shailendra Prakash
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Dileep Chandra Mishra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioner submitted that under the Government Order dated 12.7.2006 the power is vested with the District Magistrate only to give the charge of Secretary, Gram Panchayat to any one. The District Panchayat Raj Officer, Ghazipur has exclusive power to give the charge of Secretary, Gram Panchayat to any one. By the impugned order the District Panchayat Raj Officer, Ghazipur has given the charge of Secretary, Gram Panchayat, Rasulpur to Sri Sarvajit Kumar after taking the charge from the petitioner.

Learned Standing Counsel prays that some time may be allowed to seek instruction in the matter.

Put up 22.11.2011 as fresh.

Order Date :- 18.11.2011