- (1.) The matrix of the facts, which needs a necessary mention for the limited purpose of deciding the sole controversy, involved in the instant writ petition and emanating from the record, is that in the wake of general Gram Panchayat elections, nine persons, including the Petitioners, were elected as Panches of Gram Panchayat of village Saunti, Block Amloh, District Fatehgarh Sahib, in view of the provisions of The Punjab Panchayati Raj Act, 1994 (hereinafter to be referred as "the Act"). Subsequently, Petitioner No. 1 was duly elected as a Sarpanch of Gram Panchayat of the village. Dashwinder Singh son of Gurbachan Singh (Respondent No. 5) and Gurcharan Singh and Ors. were stated to have filed two complaints against the Petitioners, which were enquired into by the Block Development and Panchayat Officer (for short "BDPO") (Respondent No. 4), He held the Petitioners guilty and sent his report dated 11.1.2010 (Annexure P1) to Director Rural Development and Panchayat Department (Respondent No. 2). The Petitioners were placed under suspension, by virtue of order dated 18.2.2010 of Respondent No. 2 and regular inquiry was entrusted to District Development and Panchayat Officer (for brevity "DDPO") (Respondent No. 3)
(2.) Thereafter, DDPO conducted the regular enquiry and sent his report dated 11.5.2010 (Annexure P2) to Respondent No. 2, but he did not agree with the report and ordered the reinstatement of the Petitioners, by means of order dated 25.6.2010 (Annexure P3).
(3.) Dis-satisfied with the order (Annexure P3), one of the complainants Dashwinder Singh (Respondent No. 5) filed the appeal, which was accepted by Respondent No. 1, the Principal Secretary to Government of Punjab (Appellate Authority) and the case was remanded back to the Director, Rural Development and Panchayats (Respondent No. 2), by way of impugned order dated 2.8.2010 (Annexure P4).;