SUKHDEV SINGH Vs. JOINT DEVELOPMENT COMMISSIONER AND ORS.

JUDGEMENT

(1.) Petitioner was elected as Sarpanch of Gram Panchayat Bhaini Sahib,Distt.Ludhiana in general elections for Gram Panchayats conducted in the year 2013.

(2.) In the present petition he has laid challenge to the order dated 16.1.2015(P-2) passed by the Director, Rural Development and Panchayat,Punjab whereby he has been placed under suspension under Section 20(5) of the Punjab Panchayati Raj Act,1994; further challenge is to the order dated 29.4.2015(P-4) passed by the Appellate Authority dismissing his appeal against suspension order (P-2).

(3.) The basis of passing suspension order is that he has been named as one of the accused in FIR No.104 dated 30.12.2014 under Sections 353,186,332,382,506,509,148,149 IPC.