Bharat Bhushan Parsoon, J. - (1.) NOTICE of motion to the respondents.
(2.) ON the asking of the Court, Shri Anupam Sharma, Additional Advocate General, Haryana accepts notice on behalf of the respondents. The petitioner Rajesh Kumar is Sarpanch of Village Nuran Khera District Sonepat. The Deputy Commissioner, Sonepat -respondent No. 2 issued a show cause notice dated 31.10.2013 to the petitioner alleging that he had embezzled a sum of Rs. 31,200/ - thereby causing loss to the Gram Panchayat. The petitioner filed his reply dated 22.11.2013 (Annexure P -1). As per preliminary inquiry, he has been placed under suspension vide order dated 15.3.2014 (Annexure P -2). The petitioner has filed an appeal (Annexure P -3) before the Financial Commissioner -Cum -Principal Secretary, Panchayat Department along with an application for stay which are stated to be pending.
(3.) THE grievance of the petitioner is that the respondent -authorities have issued letter dated 15.4.2014 (Annexure P -4) to take charge of Sarpanch from the petitioner whereas the petitioner has filed the first appeal before the Financial Commissioner and his application for stay is pending consideration.;