SWARAN DASS Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has prayed for quashing of show cause notice dated 21.3.2009 issued by the District Panchayat Officer with a further prayer that respondents be directed to permit the petitioner to continue functioning as Pradhan, Gram Panchayat, Takka, Tehsil and District, Una.

(2.) The necessary facts as emerged from the petition are that petitioner was elected as Pradhan of Gram Panchayat, Takka in December, 2005. The petitioner had been discharging his duties earnestly and without any complaint. The work and conduct of the petitioner was appreciated by superior authorities.

(3.) It has been stated that the petitioner belongs to a particular political party. On the change of Government, the respondent No.3 had been unnecessarily harassing the petitioner. The petitioner is finding difficult to discharge his duties fearlessly. The respondent No.3 had earlier issued show cause notice dated 25.8.2008 against which the petitioner had filed CWP No. 1563 of 2008. This Court on 4.9.2008 had stayed the operation of show cause notice dated 25.8.2008. It has been alleged that respondent No.3 is putting hindrances for smooth discharging his functions as Pradhan on the directions of political bosses. The action of respondent No.3 smacks of malice and legal malafides.