REGENT COMPUTRONICS PVT. LTD.

RANJEET SINGH Appellant

V/S

STATE OF UTTARAKHAND Respondents

Referred Judgements :-

MURARKA RADBEY SHYAM KAM KUMAR VS. ROOP SINGH RATHORE [REFERRED TO]
G SADANANDAN VS. STATE OF KERALA [REFERRED TO]
ALI MUSTAFFA ABDUL RAHMAN MOOSA VS. STATE OF KERALA [REFERRED TO]
MOHINDER KUMAR VS. STATE PANAJI GOA [REFERRED TO]
STATE OF PUNJAB VS. BALDEV SINGH [REFERRED TO]
STATE OF PUNJAB VS. DAVINDER PAL SINGH BHULLAR [REFERRED TO]
RAVI YASHWANT BHOIR VS. DISTRICT COLLECTOR, RAIGAD [REFERRED TO]
KESARI DEVI VS. STATE OF U P [REFERRED TO]
G.M. SIDDESHWAR VS. PRASANNA KUMAR [REFERRED TO]
A.MANJU VS. PRAJWAL REVANNA [REFERRED TO]

JUDGEMENT

(1.) The challenge in this petition is made to the order dtd. 24/8/2022 passed by the Director, Panchayati Raj, Uttarakhand, by which the petitioner has been suspended under Sec. 138(4) of the Uttarakhand Panchayati Raj Act, 2016 ('the Act') till the conclusion of final inquiry; as also for quashing the complaint dtd. 10/6/2022 submitted by Chandra Shekhar Mudela to the Secretary, Panchayati Raj, Uttarakhand, Dehradun.

(2.) Facts necessary to appreciate the controversy, briefly stated, in a chronology, are as follows:-

(3.) The order dtd. 24/8/2022 has been put to challenge.

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RANJEET SINGH Vs. STATE OF UTTARAKHAND

Referred Judgements :-

JUDGEMENT

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