RAJINDER SINGH RANA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has invoked writ jurisdiction of this Court under Article 226 of the Constitution of India assailing the order dated 9.4.2010 passed by Govt. of Punjab thereby removing the petitioner from the post of President, Municipal Council, SAS Nagar Mohali, Punjab.

(2.) The brief facts of the present case are that petitioner was charged for following actions:

(3.) Principle Secretary to Local Government, Department of Local Government has observed in the impugned order that under the Rules employee posted in the Municipality can be transferred only by Executive Officer from one place to another and President has absolutely no jurisdiction to transfer an employee of the Council, hence by transferring the three employees President has abused his powers. It has further been observed by Principal Secretary that by postponing the date of receiving of tender for the sanitation work from 4th May 2007 to future date strengthens the doubt that the real motive is to accommodate ineligible contractors.