IQBAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Respondent No.4-Piara Singh has been elected as a Panch of Gram Panchayat Damunda, in the elections held in the year 2008. Before his election to the office of the Panch, in the year 2008, he was elected as a Sarpanch.

(2.) It is alleged against respondent No.4 that without having requisite quorum of the meeting, he had passed the resolution and auctioned the trees. For this lapse, he was removed from the post of Sarpanch by respondent No.3-Director, Rural Development and Panchayats, Punjab. Aggrieved against the same, respondent No.4 filed an appeal. The Appellate Authority, vide order dated 10.3.2008 (Annexure P3) remitted the matter to respondent No.3 to decide the same afresh. After holding the enquiry, respondent No.3 ordered recovery of ` 35,000/- from respondent No.4.

(3.) In the present writ petition, the order (Annexure P3), passed by the Appellate Authority, is under challenge, whereby he remitted back the matter to respondent no.3-Director, Rural Development and Panchayats, Punjab. Since the proceedings, after the matter was remitted back, have concluded and appropriate penalty has been imposed upon respondent No.4-Piara Singh, this Court is of the view that the grievance of the petitioners stands redressed.