SMT. CHANDRAWALI Vs. STATE OF CHHATTISGARH & ORS

JUDGEMENT

(1.) Heard. The present petition, filed under Art. 226 of the Constitution of India impugns the order dated 22-2-2005 (Annexure P/3), passed by the Director, Panchayat, Chhattisgarh, Raipur in Revision Case No. 299/A-89/03-04 (Appeal Case No. 63/A-89/01-02).

(2.) Brief facts, in nutshell, are that by order dated 27-11-1995 the petitioner was appointed as Panchayat Karmi in Village Panchayat Singhari, Tahsil & District Bilaspur. In the meeting of the Gram Panchayat held on 10-5-2000 a proposal was made to remove the petitioner from the post of Panchayat Karmi/Secretary and subsequently, in the meeting of the Gram Sabha held on 30-5-2000 a resolution was passed to remove the petitioner from the post of Panchayat Karmi/Secretary on the allegations that the petitioner was negligent in performance of her duties. Further, she was involved in concealment of official communications and embezzlement of funds. Admittedly, no order pursuant to the resolution of the Gram Sabha dated 30-5-2000 was passed.

(3.) Being aggrieved, the petitioner filed an appeal before the Sub Divisional Officer (Revenue), Bilaspur, which was dismissed by order dated 12-12-2000 (Annexure P/1). Thereafter, the petitioner filed an appeal before the Collector, Bilaspur, which was also dismissed by order dated 8-10-2001(Annexure P/2). The petitioner filed a subsequent appeal before the Commissioner Bilaspur. After abolition of the office of the Commissioner, the same was transferred to the Director Panchayat, Chhattisgarh, Raipur, where the appeal was dismissed by the impugned order dated 22-2-2005 (Annexure P/5).