BINJHA RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition under Articles 226 and 227 of the Constitution of India by one Binjha Ram, a resident of village Jandwala Bagrian in tehsil Fatehabad, district Hissar, praying that the order dated June 23, 1970 passed by the Deputy Commissioner, Hissar, removing him (Binjha Ram) from the office of Sarpanch of the Gram Panchayat of that village be quashed through a writ of certiorari as being illegal, void and without jurisdiction.

(2.) The facts leading to the petition are not in dispute and are these. Binjha Ram was elected to the office of Sarpanch of the Gram Panchayat of his village in the year 1964. In the year 1969, the Sub-Divisional Officer (Civil), Fatehabad, conducted an enquiry against him under orders of the Deputy Commissioner, Hissar (respondent No. 2) and the findings given by him were :

(3.) Order Annexure 'E' has been challenged before me only on the following two grounds :-