KANKU DEVI Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) The matter comes up on an application (APPLW No. 1306/15) preferred on behalf of the applicant -Smt. Meena Devi for impleading her as party respondent in the matter.

(2.) The present writ petition is directed against the order dated 11.8.15 issued by the State Government placing the petitioner under suspension in exercise of powers conferred by sub -section (4) of Sec. 38 of the Rajasthan Panchayati Raj Act, 1994 (in short "the Act") on account of her alleged involvement in commission of offences under Ss. 420, 467, 468 and 471 IPC in respect whereof an FIR has been registered with the Police Station Diver.

(3.) The impleadment is sought by the applicant on the ground that the criminal case on the basis of which the petitioner has been placed under suspension was registered on the FIR No. 36/15 lodged by her.