AMIYA KUMAR PANI Vs. STATE OF ORISSA

JUDGEMENT

(1.) 2.8.2011 - Heard Mr. Mohapatra, Learned Counsel for the Petitioner & the Learned Counsel for the State as well as Mr. S.K. Mishra, Learned Counsel appearing for the intervenor.

(2.) The Petitioner has called in question the Order Dated 29.12.2007 under Annexure-7. Facts reveal that the Petitioner was the Sarpanch for about three years from 1993 to 1995. Thereafter he was again elected as Sarpanch in the General Election held in the Grama Panchayat in the year, 2007. Basing on a report of the Collector, the Government passed the order of suspension, which is as follows:

(3.) The report of the Collector, Jagatsinghpur has been annexed as Annexure-5. From the report of the Collector, Jagatsinghpur, it appears that almost all the allegations relate to the years, 1994, 1995 & 2004 except one allegation that the Petitioner has manipulated the Grama Panchayat records during his present tenure as Sarpanch & misappropriated Rs. 40,000 from the S.G.R.Y. fund by giving the amount as advance to one Ranjan Kumar Beura, who was the Executive Officer-cum-V.L.W. of the Grama Panchayat.