STATE OF ORISSA Vs. MD ILLIYAS

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment of a Division Bench of the Orissa High Court. By the impugned judgment the High Court held that the pre-requisites for taking such action under Section 115(1) of the Orissa Gram Panchayat Act, 1964 (in short the Act) were not satisfied and, therefore, the order of Collector, Jaipur, dated 3-6-2003 directing suspension of the respondent was illegal.

(3.) The factual background needs to be noted in brief : The respondent was elected as Sarpanch of Neulapur Gram Panchayat in March, 2002. Purportedly acting on the basis of the allegations made by several villagers of that gram panchayat inquiry was conducted by the Sub-Collector, Jaipur. Several allegations were received by the Sub-Collector from the villagers as well as the member of the Legislative Assembly. By Order dated 17-5-2003 the Collector directed Sub-Collector to inquire into the allegations made against the respondent-Sarpanch. On 23-5-2003 the Sub-Collector conducted inquiry and recorded statements of the complainants and thereafter the respondent. On 27-5-2003 Sub-Collector submitted his report concluding that the respondent had misused his power as Sarpanch and had failed to discharge his duties. Considering the report of the Sub-Collector, by order dated 3-6-2003 the Collector suspended the respondent from the office of Sarpanch in purported exercise of powers conferred under Section 115(1) of the Act. The order was challenged by the respondent by filing a writ petition before the High Court. It was submitted that there was no material to show that the alleged acts of the respondent were wilful. The State Government filed its counter pointing out that serious allegations were made which were inquired into by the Sub-Collector, who had categorically reported that there was truth in the allegations clearly indicating abuses of powers, rights and privileges vested in him (the respondent) and the acts were prejudicial to the interest of inhabitants of Grama, and his further continuance would be detrimental to the interest of the Grama Panchayat and inhabitants of the Grama. High Court referred to an earlier decision in Sanatan Jana vs. Collector, Balasore and Anr., (2001 (I) OLR 206) where reference was made to two earlier decisions i.e. Pradeep Kumar Karji vs. Collector, Rayagada and Ors., (1998 (II) OLR 348) and Tarini Tripathy vs. Colletor, Koraput and Ors., (1986) (II) OLR 497). On the basis of the said judgment in Sanatans case (supra) the High Court held as follows :-