KAILASHCHANDRA JAIN Vs. STATE OF M P

JUDGEMENT

(1.) PETITIONER who is Sarpanch of Gram Panchayat, Kachargaon (Bada), Tehsil Dheemerkheda, District Katni, assails the order of his removal under Section 40 passed by the SDO on the ground that no enquiry in the eye of law was conducted by the SDO and the order of removal has been passed on 25-5-2002, the date which was the national holiday owing to MILAD-UN-NABI.

(2.) PETITIONER was directly elected by the voters as Sarpanch of Gram Panchayat, Kachargaon (Bada), Tehsil Dheemerkheda, District Katni. Proceedings under Section 40 of the M. P. Panchayat and Gram Swaraj Adhiniyam, 1993 were initiated. Show-cause notice was issued. Reply was submitted by the petitioner to imputation of charges. Several charges were levelled. Earlier, preliminary enquiry was directed by the Collector to be conducted by Shri B. P. Sahu, Deputy Auditor and the Enquiry Officer, who submitted the report that the petitioner and Ex-Sarpanch of the Kachargaon Gram Panchayat are guilty of charges. Based thereupon a show-cause notice under Section 40 of the Act was issued. Petitioner denied the charges. Enquiry was conducted. Chief Executive Officer, Janpad Panchayat, Dheemerkheda was directed to conduct the enquiry. CEO, Janpad Panchayat, Dheemerkheda submitted enquiry report (P-2) in compliance of the order dated 14-9-2001 before the Collector. It was held by the CEO that the petitioner is only partly responsible for the charge Nos. 5 and 6. No case of embezzlement was found proved and submitted that only warning be given to the petitioner to be cautious in future. Petitioner submits that with malafide intention the prelimi-nary report submitted by Shri B. P. Sahu has been accepted which was conducted in the absence of the petitioner before issue of show-cause notice under Section 40 of the Act and order of his removal has been passed exercising the power under Section 40 of the Act. Petitioner submits that no enquiry was conducted by Shri B. P. Sahu in presence of the petitioner. No opportunity was given to him for cross-examination of the concerned witnesses. No documents were provided. The impugned order has been passed in most arbitrary manner. Preliminary enquiry was conducted exparte. When fresh enquiry was directed, report of CEO which was submitted ought to have been acted upon. It was not open to accept the preliminary enquiry report of Shri B. P. Sahu. Enquiry Officer did not supply the copies of documents relevant to the charges levelled against him.

(3.) IN the return filed by the Gram Panchayat/respondent No. 3, it is contended that the preliminary enquiry was conducted. There are documents to support the charges. Thus, issue of show-cause notice is enough. Reply was called. Thus, the order is proper. No interference is called for considering the serious nature of the charges levelled against the petitioner.