ROHTASH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court seeking direction to respondent No.2 to take action against respondent No.4 on the basis of inquiry dated 25.10.2016 (Annexure P-3) vide which respondent No.4 has been held guilty of mis-appropriation of gram panchayat funds.

(2.) Upon notice being issued, respondents No.1 to 3 have filed the written statement, wherein they have stated, as under:-

(3.) From the above, it is apparent that the respondents had taken action in pursuance to the report dated 25.10.2006. In the light of this situation, the writ petition has been rendered infructuous.