KAMLI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Although, prayer in the writ petition is also made to quash and set aside the charge-sheet issued to the petitioner vide memorandum dtd. 4/1/2023; but, at the outset, learned counsel for the petitioner confines his challenge in the writ petition to the legality and validity of the order dtd. 4/1/2023 (Annexure-3) placing her under suspension as also the order dated even whereby, charge of post of Pradhan, Panchayat Samiti Sapotara, District Karauli, has been handed over to the Deputy Pradhan.

(2.) Before proceeding to decide the matter on merit, this Court deems it just and proper to decide the application No.1/2023 filed by the applicants, Ms. Rupanti, Ms. Samay Bai Meena, Ms. Rekha Bai Meena, S/Shri Purshottam Meena, Ganesh Meena and Ram Singh Gurjar, the elected Members of the various Wards of Panchayat Samiti Sapotara, District Karauli under Order 1 Rule 10 read with Sec. 151 CPC, seeking their impleadment as respondents.

(3.) Learned counsel for the applicants submits that on account of dereliction in discharge of her duty by the petitioner, the entire development work of Panchayat Samiti Sapotara came to a standstill. He submits that the applicants are responsible and accountable to the voters of the area and have time and again represented to the authorities against the petitioner and hence, be impleaded as respondents.