KARAM CHAND Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) This appeal has been preferred against order of the learned Single Judge declining to interfere with the revocation of suspension of respondent no.4 from the post of Sarpanch of Gram Panchayat, Nikku Chak, District Hoshiarpur.

(2.) The appellant had alleged that Sarpanch had cut trees. On enquiry the allegation was found to be incorrect. Accordingly, the suspension was revoked and the Sarpanch was reinstated. Aggrieved thereby the appellant filed Writ Petition in this Court.

(3.) Learned Single Judge did not find any ground to interfere in view of the finding recorded in the enquiry report dated 15.7.2010 Annexure P-4.