SHRIMATI SUMITRA OTTI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The petitioner would call in question the revisional order passed by the Commissioner, Bastar Division, affirming the appellate order passed by the Collector, North Bastar, Kanker and the original order passed by the Prescribed Authority i.e. SDO(R), North Bastar, Kanker removing the petitioner from the office of Sarpanch, Gram Panchayat Mahud, Tehsil Charama, District North Bastar, Kanker, in exercise of powers under Sec. 40 of the C.G. Panchayat Raj Adhiniyam, 1993.

(3.) The petitioner was issued show cause notice to answer the charges including the charge of commission of financial irregularities by making payment of Rs.5,46,000.00 to one Hemuram Sahu even though the resolution of the Panchayat was for payment of the amount to Bajrang Traders and issuance of cheque of Rs.1,82,000.00 in favour of Panch Vishnuram, for which, there was no resolution of the Panchayat and as a matter of fact, Vishnuram had given proof of supply of cement and Gitti by Swastic Steel, Charama.