ARVIND SINGH BHADOURIYA Vs. AJAY SINGH AND OTHERS

JUDGEMENT

(1.) The present petition under Art. 226 of the Constitution of India filed in public interest seeks the following reliefs:

(2.) The grievance of petitioners seems to be that they have preferred various representations containing complaints of financial irregularities against the Sarpanch and Secretary of Gram Panchayat of Village Purvansh Kala and Ikhara, but to no avail.

(3.) It is submitted that the complaints have though been acted upon to the extent of CEO, Zila Panchayat Distt. Morena writing letter to the CEO, Janpad Panchayat, Ambah Distt. Morena for submitting a report on the complaint filed by petitioners followed by another letter dated 21.07.2016 of the CEO, Janpad Panchayat, Ambah against the Secretary of the Gram Panchayat Purvansh Kala alleging four charges against him and seeking his explanation within three days, failing which proceedings u/S 69(1) would be initiated. The petitioners contend that against the Secretary, no further action has been taken after issuance of the said show cause notice dated 21.07.2016 and in respect of the Sarpanch, no action has been initiated at all.