SATYARANJAN MINE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) WITH the consent of the parties, the mater is heard finally.

(2.) THE instant petition is directed against the order dated 12-12-2007 (Annexure P-7), passed by the Director, Panchayat, in Revision Case No. 168/A-89/06-07, whereby, the Director, Panchayat has affirmed the order passed by the respondent No. 2, i.e., SDO,Kanker, against the petitioner's removal from the post of Acting Sarpanch under Section 40 of the Panchayat Raj Adhiniyam, 1993 (for short 'Act, 1993').

(3.) SINGLE Bench of M.P. High Court in case of Smt. Babita Lilhare Vs. Shri Surendra Rana and others, reported in 2004(5) M.P.H.T. 79, observed in Para 7 as under:-