GURCHARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (oral)

(2.) IN this writ petition, it is prayer of the petitioner that he be not harassed by the respondents and no further enquiry be conducted against him regarding development works done by him while acting as Sarpanch of the village Gram Panchayat. IN reply, it has been stated that the enquiry is already complete. Copy of the enquiry report has been placed on record as Annexure R4/1 with the written-statement, filed by respondents No. 4 to 6. It has further been stated that no further enquiry will be conducted and action will be taken on the enquiry report Annexure R4/1, as per law. IN view of this, this Court feels that this writ petition has become infructuous and the same is disposed of accordingly.