DUNI CHAND DHIMAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) REPLY has been filed.

(2.) WITH the consent of the learned Counsel for the parties, the Writ Petition is taken up for final disposal today itself without formally admitting it.

(3.) SUB Section (2) (supra), inter alia, provides that the Prescribed Authority may suspend an office bearer of a Panchayat where the inspection or an audit report discloses the misappropriation, misutilization or embezzlement of Panchayat funds by such an office bearer and the Prescribed Authority is satisfied that continuance in office of such a person will prejudice the enquiry under Section 146 and that the Prescribed Authority apprehends tampering of record and witnesses by such an office bearer.