DALIP AZAD Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has laid challenge to an order passed by the Divisional Commissioner, Shimla on 25/11/2023, dismissing his appeal against an order passed by the Deputy Commissioner, District Sirmaur on 28/6/2022. In terms of the order passed by the Deputy Commissioner, District Sirmaur, suspension of Pradhan, Gram Panchayat, Koti Dhiman (respondent No.5), was revoked.

(2.) The case of the petitioner is that;

(3.) We have heard learned counsel for the petitioner.