AGHAN SINGH JANGADE Vs. STATE OF C G

JUDGEMENT

(1.) THE present petition, filed under Article 226 and 227 of the Constitution of India impugns the order dated 7.4.2008 (Annexure P/7), passed by the Director, Panchayat, Chhattisgarh, Raipur.

(2.) LEARNED counsel appearing for the petitioner submits that the petitioner was appointed as Panchayat Karmi/Secretary of Gram Panchayat Rampur, Block Kurud, District Dhamtari by order dated 30.10.1995 (Annexure P/1). On the basis of some complaints made against the petitioner, by resolution dated 22.6.2000 (Annexure P/12) passed by the Gram Panchayat, the petitioner was removed from the post of Secretary (Panchayat Karmi). The allegations against the petitioner are that he did not complete transaction register and committed irregularities in distribution of patta and dereliction in duty of Panchayat.

(3.) BEING aggrieved, the petitioner filed an. appeal before the Sub Divisional Officer, Dhamtari, which was dismissed by order dated 3.3.2005 (Annexure P/5). Thereafter, the petitioner preferred an appeal before the Collector, Dhamtari, which was dismissed by order dated 31.1.2006 (Annexure P/6). By the impugned order dated 7.4.2008 (Annexure P/7), the revision filed by the petitioner was also dismissed by the Director, Panchayat, Chhattisgarh, Raipur.