RAMJI DASS Vs. STATE OF H.P

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has laid challenge to the vires of Section 122 (1) (f) of the H.P. Panchayati Raj Act, 1994, which reads as follows: -

(2.) THE petitioner was working as constable in the Special Security Bureau (SSB). He was removed from service after an inquiry was held vide order dated 20th October, 1981. The petitioner had challenged his removal from service by filing writ petition in this Court which writ petition was dismissed. Review petition, which was filed, was also rejected.

(3.) BEFORE us mainly two grounds have been raised. The main ground urged is that the provisions of Section 122(1)(f) are illegal and unconstitutional and liable to be quashed and secondly that the election petition had not been verified in accordance with the provisions of Section 164 of the H.P.Panchayati Raj Act.