DADURAM Vs. STATE OF M.P. & ORS.

JUDGEMENT

(1.) Petitioner who was Vice President, Janpad Panchayat, Gotegaon, Narsinghpur was removed from the office under Section 40 of the M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (hereinafter referred to as 'Panchayat Act') on the ground of misconduct in the discharge of his duties. Petitioner has sought following relief: