CHOUDHARY PRADHAN Vs. STATE OF ORISSA AND ORS.

JUDGEMENT

(1.) HEARD learned Counsel for the Petitioner and the learned Counsel for the State.

(2.) THE Petitioner is the elected Sarpanch of Changudia Gram Panchayat in the district of Angul. Upon coming to learn from the news item published in the Oriya daily "The Sambad' dated 20.09.2008 that he (Petitioner) has been suspended from the post of the Sarpanch, he has preferred this present writ application for appropriate relief.

(3.) MR . Mishra, learned Counsel for the Petitioner submits that the proceeding has been initiated against the Petitioner on the ground that he retained cash in hand more than the permissible limit. According to him, the said amount was being held by the Sarpanch as per the Resolution of the Gram Panchayat, which was to be spent under the NREGS Scheme.