SURENDER SINGH SARPANCH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The Petitioner has preferred the present writ petition challenging the order dated 11.2.2010 (Annexure P-2), passed by Respondent No. 3 and order dated 9.3.2010 (Annexure P-3), passed by Respondent No. 1, whereby Petitioner was directed to be placed under suspension.

(2.) The Petitioner was elected as Sarpanch of Gram Panchayat Village Chhochhi in the general elections held in the year 2005. On 20th March, 2009, a show cause notice was issued to the Petitioner for causing financial loss to the Panchayat and keeping cash in hand beyond prescribed limit. He was accordingly placed under suspension by the Deputy Commissioner, Jhajjar vide order dated 11th February, 2010 (Annexure P-2). The Petitioner preferred an appeal against the said order before Respondent No. 1, which was dismissed on 9th March, 2010 (Annexure P-3).

(3.) Learned Counsel for the Petitioner has argued that the order of suspension is unsustainable as copy of inquiry report was never supplied to him, due to which he was handicapped in preparing a proper reply to the show cause notice. This apart, he submits that the Petitioner has been suspended on the basis of very flimsy allegations.