Punjab-Haryana High Court
Banarsi Das vs The State Of Haryana And Others on 16 September, 2008
Bench: Satish Kumar Mittal, Jaswant Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
C.W.P. No. 16425 of 2008
DATE OF DECISION : 16.09.2008
Banarsi Das
.... PETITIONER
Versus
The State of Haryana and others
..... RESPONDENTS
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE JASWANT SINGH
Present: Mr. Rajnish Narula, Advocate, for
Mr. Pritam Saini, Advocate,
for the petitioner.
***
SATISH KUMAR MITTAL , J. ( Oral ) The petitioner has made complaint against respondent No.4 - Sarpanch of Gram Panchayat, Village Salempur Khaddar, Tehsil Chhachhrauli, District Yamunanagar, has filed this petition under Article 226/227 of the Constitution of India for issuing direction to respondent No.3 to conclude the inquiry against respondent No.4, which is pending since 17.9.2007.
After hearing counsel for the petitioner and going through the contents of the petition, without issuing notice of motion, as it will delay the matter, we dispose of this writ petition with a direction to respondent No.3 to decide the inquiry pending before him against respondent No.4 in the CWP No. 16425 of 2008 -2- complaint filed by the petitioner, if already not decided, expeditiously, preferably within a period of three months, in accordance with law.
( SATISH KUMAR MITTAL )
JUDGE
September 16, 2008 ( JASWANT SINGH )
ndj JUDGE