ILESH KUMAR SAHU Vs. STATE OF C.G

JUDGEMENT

(1.) HEARD.

(2.) THE present petition, filed under Article 226 of the Constitution of India impugns the order dated 11.7.2007 (Annexure P/1), passed by the Sarpanch of Gram Panchayat Gorakhpurkala, Janpad Panchayat-Sakin Lohara, District-Kabirdham.

(3.) BEING aggrieved the Petitioner again filed W.P. No. 2973 of 2003, which was allowed by order dated 28.8.2006 on the ground that the order of removal was passed, ignoring the statutory provisions of Rule 7 of the Chhattisgarh Panchayat Service (Discipline and Appeal) Rules, 1999 (for short 'the Rules, 1999'). However, liberty was granted to the Respondents to proceed against the Petitioner, if so advised, in accordance with law.