JAGDISH CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) Under Section 102 of the Gram Panchayat Act, 1952, after an enquiry, as Sarpanch or a member of the Panchayat can be removed if certain matters are proved against him. Sub-section (3) of that section reads a follows :-

(2.) For this it was urged that the rules of natural justice require that an opportunity should be given to him so that he can show cause why he should not be disqualified and, if he was to be disqualified, he should not be disqualified for the period proposed. On behalf of the State the learned Advocate-General frankly conceded that the position appears to be as urged on behalf of the petitioner.

(3.) This petition, has, therefore, to be accepted and the part of the impugned order which imposes disqualification has to be quashed.