PREM KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner was elected as Pradhan of the Gram Panchayat, Kungrath, Tehsil and District Una, in November -December 1978 after defeating Shri Tarsem Singh respondent No.

(5.) Thereafter Tarsem Singh reported to the Deputy Commissioner as well as to the State Government that the petitioner has been convicted under section 16 (1) of the Prevention of Food Adulteration Act on 9th September, 1979 by the Chief Judicial Magistrate, Una. The Deputy Commissioner proceeded to suspend the petitioner by his order dated 9th November, 1979 (Annexure A). Another notice was served on the petitioner calling upon him to show cause why he should not be removed under the provisions of section 9 (5) (b) and (c) of the Himachal Pradesh Panchayat Raj Act, 1968 because of the aforementioned conviction (Annexure B). The petitioner immediately asked the Deputy Commissioner to supply him with a copy of the complaint filed by Tarsem Singh. However, it was not done.

(2.) The petitioner moved the present petition challenging his suspension (Annexure A) as well as the show cause notice (Annexure B) served on him.