GYAN CHANDAR ARYA Vs. SUB

JUDGEMENT

(1.) Heard Sri Kuldeep Saxena, learned counsel for petitioner. He wanted to take this court to the merit the matter alleging that there was no material to pass the impugned order of suspension under Sec. 95 (gg) of the Panchayat Raj Act. The further argument was that in spite of more than four month having elapsed nothing has happened in the enquiry even though the petitioner constantly asked for its completion.

(2.) However, it appears that no revision has been filed before the Commissioner. This petition, therefor, should fail on that ground alone. If the revision is filed the same should be decided in accordance with law by Commissioner concerned within two month. It will open to the petitioner to apply for stay of the order of suspension during the pendency of the revision before the Commissioner. This application will also be disposed of in accordance with law.

(3.) Enquiry should be completed within a period of three month from the date of production of a certified copy of this order before the S. D. O. who shall issue necessary directions to comply with this order.