MAHENDRA SINGH ASWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is a Recall Application (MCC No. 1 of 2022) filed on behalf of respondent no.9-Mahendra Singh Rana to seek recall of our order dtd. 22/11/2022. Our order dtd. 22/11/2022 reads as follows:-

(2.) The submission of Mr. Kothari, learned counsel for respondent no.9-applicant is that the preliminary enquiry was ordered in respect of acts and omissions alleged against the respondent no.9, pertaining to the year 2019. He submits that the tenure of respondent no.9 as a Block Pramukh Kaljikhal, District Pauri-Garhwal came to an end on 9/8/2019. He submits that, therefore, there was no purpose of directing to holding of a preliminary enquiry under the U.P. Kshettra Panchayats and Zila Panchayats (Removal of Pramukhs and Up-Pramukhs, Adhyakshas and Up-Adhyakshas) Enquiry Rules, 1997, since the tenure of respondent no.9 had already came to an end in August, 2019.

(3.) We have heard the submissions of Mr. Kothari, we do not find any merit in this application.