MANN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY filing this writ petition, the petitioner has laid challenge to the re-instatement of respondent No. 4 as Sarpanch. Shri Chhina, on etting instructions from Sodagar Singh, Law Officer, Department of Rural Development and Panchayat, informs this Court that after regular enquiry, notice for removal has already been sent to respondent No.4.

(2.) ASSURES this Court that the final order will be passed, as per law, within one month from today. In view of undertaking given, no further action is necessary. The writ petition is disposed of. It is made clear that in the meantime, re-instatement of respondent No. 4 shall remain stayed till further action is taken on the notice for removal.