KEWAL KRISHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral)

(2.) COUNSEL for the petitioner contends that the petitioner has made a complaint, Annexure P/1, against respondent No.4 by stating that as he has joined Life Insurance Corporation of India as a full-time salaried employee, he cannot continue on the post of Sarpanch. It is the grievance of the petitioner that despite many representations, his complaint has not been decided so far. This writ petition is disposed of with a direction to respondent No.2 to take note of representations, Annexure P/2 and P/3, and initiate appropriate action, as per law. C.W.P. No.10621 of 2006. - 2 - Needful be done within three months from the date of receipt of a certified copy of this order.