VED PARKASH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Ved Parkash, a resident of village Antawa, has filed the instant Letters Patent Appeal under Clause X of the Letters Patent challenging the order dated 15.03.2012 passed by the learned Single Judge, whereby the writ petition (CWP No.22999 of 2010) filed by the appellant challenging the order dated 5.10.2010 passed by the Financial Commissioner-cumSecretary, Department of Panchayats, Government of Haryana, has been dismissed.

(2.) Though this appeal is barred by limitation, and along with the appeal, the appellant has filed an application (CM No.3218 of 2012) for condonation of 61 days delay in filing the appeal, yet without taking the said delay into consideration, we have heard the learned counsel for the appellant on merits and gone through the impugned order passed by the learned Single Judge.

(3.) Labh Singh (respondent No.7) remained Sarpanch of Gram Panchayat of Village Antawa, Tehsil Jagadhari, District Yamuna Nagar from 2000 to 2005. When he was Sarpanch, a report was submitted against him that he had misappropriated certain amount from the development work of the Gram Panchayat. During the period he remained Sarpanch of the Gram Panchayat, no action was taken against him under Sections 51 or 53 of the Haryana Panchayati Raj Act, 1994 (hereinafter referred to as 'the Act').