YASH PAL Vs. STATE OF HP

JUDGEMENT

(1.) BY means of this petition, the petitioner has basically prayed that an inquiry be conducted and action be initiated against respondents No.4 and 5 on the basis of such inquiry and they be dealt with suitably in accordance with law.

(2.) THE petitioner is admittedly a former President of the Panchayat Samiti, Nahan. According to him, it was brought to his notice in the capacity of Pradhan of the Panchayat Samiti that respondent No.4 while working as Secretary and respondent No. 5 while working as Pradhan of Gram Panchayat Palion, Tehsil Nahan without any resolution of the Panchayat and without filling up the register of resolutions have mis-utilized and embezzled the funds of the Panchayat. He forwarded the complaint to the office of the Honourable Chief Minister who forwarded the same to respondent No.2, who in turn directed respondent No.3-Deputy Commissioner, Sirmaur at Nahan to conduct an inquiry in this behalf. THEreafter respondent No.4 was put under suspension, but according to the petitioner, the inquiry was not completed. Some other allegations were also made, but these have not been pressed at the time of hearing of this petition.