R S SAINI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel.

(3.) This appeal is preferred against the judgment and order dated 4th August, 1998 passed by the High Court of Punjab and Haryana at Chandigarh in C.W. P. No. 9852/98 (reported in 1998 (120) Pun LR 611). In the said writ petition, the appellant herein prayed for quashing of an order dated 26-6-1998 whereby he was removed from the office of the President Municipal Council, Nangal. He also prayed for consequential reliefs like restraining the respondents from issuing notifications regarding electing respondent No. 3 as the President of the said Municipal Council. The said writ petition having failed, this appeal has been preferred.