Adarsh Kumar Goel, J. - (1.) THIS appeal has been preferred against order of learned Single Judge, declining to interfere with the order of suspension dated 8.7.2011 under Section 20(4) of the Punjab Panchayati Raj Act, 1994 (for short, 'the Act').
(2.) IN the impugned order, it was observed that report dated 23.12.2010 had been made by the District Development and Panchayat Officer, Ludhiana, stating that a criminal case of cheating and forgery was registered against the Appellant and prima facie there was material justifying regular inquiry into the allegations. Accordingly, pending inquiry, the Appellant was placed under suspension. In the writ petition, the plea of the Appellant was that no inquiry was pending and the investigating agency had not yet filed its final report in the concerned Court.
(3.) LEARNED Single Judge observed that having regard to serious allegation of forgery, only relief which the Appellant was entitled was to expedite the inquiry. We have heard learned Counsel for the Appellant.;