CHHOTI PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition has been filed by the petitioner herein being aggrieved by the order dated 06-10-2018, 05-06-2018 and 27-03-2018 passed by the respondent Nos. 3, 4 and 5.

(2.) The case of the petitioner is that she has been removed from the post of Sarpanch of Gram Panchayat, Shivrajpur merely on the ground that a case under Sections 7, 13 (1)D, 13(2) of Prevention of Corruption Act , 1988 is registered against the petitioner and charges have been framed against her. Therefore, as per the provisions of Section 39 of M.P. Panchayat Raj Adhiniyam, 1993 ( hereinafter referred to as 'the Act') , the service of the petitioner has been suspended from the post of Sarpanch.

(3.) Against the said order of suspension passed by the SDO Rewa, the petitioner preferred an appeal before the Collector, Rewa which was dismissed vide order dated 05-06-2018 thereby, holding the order passed by the SDO as improper in law. Aggrieved by the order passed in appeal, the petitioner preferred a revision before the Commissioner, Rewa Division which was also dismissed.