RAJENDRA SINGH THAKUR Vs. STATE OF M.P.

JUDGEMENT

(1.) With the consent of learned counsel for the parties, heard finally.

(2.) The petitioner has filed this petition under Article 226 of the Constitution of India, seeking the following reliefs:-

(3.) The case of the petitioner is that he made a complaint regarding corruption against respondent No.3, pursuant to which respondent No.3 was removed from the post of Sarpanch by the Chief Executive Officer, Zila Panchayat, Seoni. Against the aforesaid order, respondent No.3 filed an appeal. In the appeal, Commissioner vide order dated 28.03.2018, set aside the order passed by the Chief Executive Officer and remanded the matter back to the respondent No.2/Chief Executive Officer to decide the matter afresh after issuance of fresh notice to respondent No.3 and after giving proper opportunity of hearing to all concerned parties. Thereafter, vide order dated 17.07.2018, respondent No.3 was removed from the post of Sarpanch. Against the order dated 17.07.2018, respondent No.3 filed an appeal before the Commissioner, Jabalpur. The Commissioner after considering the entire record held that the allegations against the respondent No.3 were not found proved and vide order dated 19.06.2019, set aside the order of respondent No.2 dated 17.07.2018.