NAHAR SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) Present petition is filed assailing the order dated 27.9.2010 passed by Director, Rural Development and Panchayats, Punjab thereby dropping the proceedings against the Panch (Respondent No. 4 herein).

(2.) A complaint was filed by the Petitioner against Respondent No. 4 stating that case under Section 307, 324, 336, 447, 427, 148, 149 IPC read with Section 25/54, 59 of the z was registered against Respondent No. 4 and trial is pending before the Addl. District and Sessions Judge, Patiala, hence by invoking Section 20(2) of the Act he should be placed under suspension.

(3.) Petitioner has also obtained direction from this Court in C.W.P. No. 12732 of 2009 directing the Respondent No. 2 to examine the complaint submitted by the Petitioner and to proceed according to law, vide order dated 21.8.2009.