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Judgment
5 paragraphs · 213 wordsManoj Kumar Tiwari, J
By means of this writ petition, petitioner has sought following relief:-
(i) issue a writ, order or direction in the nature of mandamus, commanding and directing the respondent authorities to conduct an inquiry about the genuineness of the educational Documents submitted by the respondent no. 3 in her election nomination, and further to take strict legal actions by ceasing her financial and administrative powers, and removing her from the post of Gram Pradhan, if the affidavit / documents submitted by the respondent no. 3 are found to be false /fabricated.
The contention of the petitioner is that respondent no. 3, who was elected as Gram Pradhan against a seat reserved for OBC woman candidate, does not possess junior High School qualification, which is mandatory as per statutory provision.
Having regard to the facts and circumstances of the case, the writ petition is disposed of with liberty to the petitioner to approach District Magistrate, Dehradun (respondent no. 2) by making a representation. If such a representation is made within three weeks from today, the District Magistrate, Dehradun shall look into the matter and take appropriate decision, in accordance with law, within a period of six months from the date of production of certified copy of this order.