SATYA NARAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS special appeal is directed against the judgment of the learned Single judge dated 2nd November, 1977, whereby the Civil Writ Petition filed by the appellant was dismissed.

(2.) THE brief facts of the case, which are relevant for the disposal of this special appeal, are that the appellant was the Sarpanch of the Gram Panchayat Pahel. He was removed from the office of the Sarpanch by the State Government vide order dated 26th February, 1977, under the provisions of Section 17 (4) of the rajasthan Panchayat Act, 1953 (hereinafter referred to as the Act ).

(3.) CERTAIN complaints were made against the appellant on the basis of which the following charges were framed against him: -. . (VERNACULAR MATTER OMMITED ). .