ROSHAN LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Notice. Mr. Narinder Guleria, learned Additional Advocate General and Mr. Surinder Prakash Sharma, learned counsel, appear and accept service of notice on behalf of respondents No.1 to 3 and respondent No.4/Caveator, respectively.

(2.) The order dated 27.05.2019, Annexure P-3, passed by learned Deputy Commissioner, Kinnaur, District Kinnaur, H.P., has been sought to be quashed and set aside by filing this writ petition.

(3.) It is seen that vide impugned order, the petitioner has been removed from the office of Pradhan, Gram Panchayat, Panvi, Development Block, Nichar, District Kinnaur, on the grounds of alleged misuse of power and misappropriation of funds by him.