SANG SINGH RAJPUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner an elected Sarpanch has called in question an order dtd. 11/6/2021, whereby he has been placed under suspension.

(2.) The facts relevant are few. The petitioner was elected Sarpanch of Gram Panchayat Kanodiyan Purohitan, Panchayat Samiti Sekhala, District Jodhpur. He was trapped red-handed by Anti-Corruption Bureau and hence, an FIR No.75/2021 came to be lodged against him on 12/3/2021.

(3.) On receiving the information about apprehension and registration of case, the Additional Commissioner and Joint Secretary (Enquiry) issued a notice dtd. 11/6/2021 to the petitioner, asking him to show cause why enquiry under Rule22(2) of the Rajasthan Panchayati Raj Rules, 1996 (hereinafter referred to as 'the Rules of 1996') not be initiated against him.