SEWA SINGH SARPANCH Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) ON the application of the learned counsel for the petitioner, the name of the sixth respondent is deleted. Consequently, the allegations made against respondent No. 6 stand deleted. Respondents No. 1 to 5 are represented by Mr. Saron, the learned Deputy Advocate General, Punjab. Respondents No. 1 to 5 have also filed written statement.

(2.) ADMITTED , Pleadings of the parties are complete. By consent, writ petition placed on board and called out for hearing.

(3.) RESULTANTLY , the charge -sheet, Annexure P -3 as well as the suspension order, Annexure P -4 are quashed and set aside. It is expressly made clear that it would be open to the respondents, if they so desire, to issue a fresh charge -sheet in accordance with law. Writ petition is allowed