JITENDRASINH SHIVSINH VANSIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant original petitioner by way of this appeal under Clause 15 of the Letters Patent calls in question the legality, validity and propriety of the order passed by the learned Single Judge dated 20th October 2010 in Special Civil Application No.4115 of 2010 wherein the learned Single Judge has rejected the petition confirming the orders passed by the authorities removing the appellant from the office of Sarpanch.

(2.) THE brief facts relevant for the purpose of deciding this appeal can be summarised as under:-

(3.) IT appears that out of nine charges which were levelled against the appellant, except charge (i), all other charges stood proved after due enquiry in this regard and on the strength of which the appellant came to be removed from the post of Sarpanch.