DHARAM SINGH NEGI Vs. STATE OF H P

JUDGEMENT

(1.) PETITIONER has called in question order, dated 4th March, 2015, made by the Deputy Commissioner, District Sirmaur at Nahan, whereby he has been debarred from participating and taking part in any of the activities or proceedings of the Panchayat for the period of six months (Annexure P -6) and order, dated 16th March, 2015, made by the Divisional Commissioner, Shimla, whereby the appeal filed by the writ petitioner came to be dismissed (Annexure P -7).

(2.) IT appears that order, dated 4th March, 2015, (Annexure P -6) has been passed by the Deputy Commissioner in terms of the powers vested with him under Section 146 (1 -A) of the Himachal Pradesh Panchayati Raj Act, 1994 (for short "the Act"), which reads as under:

(3.) FEELING aggrieved, the petitioner filed an appeal before the Divisional Commissioner, Shimla, which came to be dismissed vide order, dated 16th March, 2015 (Annexure P -7).