RUPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By the present writ petition, petitioner Rupinder Singh has put to challenge the impugned notification/order dated 01.05.2018 (Annexure P-1) passed by the first respondent by which the petitioner was relieved from the post of the President, Municipal Council, Talwandi Bhai, District Ferozepur, under Sec. 22 of the

(2.) Facts:

(3.) Arguments: