ANJUM Vs. STATE OF HARYANA

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.

(2.) Prayer in this writ petition is for setting aside directions/order dated 16.11.2020 as well as order dated 18.11.2020 (Annexure P-3) passed pursuant thereto.

(3.) It is submitted that the Principal Secretary, Development and Panchayat, on complaint dated 16.11.2020 (Annexure P-2) submitted against the petitioner, endorsed a direction on the said complaint itself on 16.11.2020 to the effect that 'orders be passed to stop at once any FD from being encashed and the accounts of the Panchayat be also frozen until an enquiry is held by Additional Director on these allegations'. Thereafter, direction was issued by the Director/ Chief Vigilance Officer, Development and Panchayat Department, Haryana, on 18.11.2020 (Annexure P-3) that exchange of FD and bank account of Gram Panchayat Sahsola be attached and enquiry be handed over to Superintendent Engineer (Panchayati Raj) Vigilance Wing, Rohtak.