SAVITA CHAUDHARY Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) The appellant is the writ petitioner. The petitioner was proceeded against under Section 138 of the Uttarakhand Panchayati Raj Act, 2016. A show cause was issued, in fact, by notice dated 23.03.2018, as to why action in accordance with Section 138 (1) (c) should not be taken. The petitioner was suspended from the post of Chairperson, Zila Panchayat, Haridwar. Appellant submitted his reply to the show cause on 31.03.2018. No decision was taken. Hence, the reliefs sought in the writ petition as follows :-

(2.) The learned Single Judge dismissed the writ petition on the ground that the period within which the decision has to be taken by the statutory authority has not come to an end as yet, hence, no direction as such could be given at this stage.

(3.) We heard Mr. Arvind Vashistha, learned Senior Counsel on behalf of the appellant and also Mr. Pradeep Joshi, learned Standing Counsel on behalf of the Stated /respondents.