JASBIR SINGH, J. - (1.) (Oral)
(2.) RESPONDENT No. 3 was removed from the post of Sarpanch, on having acquired disqualification under Section 175 (1)(q) of the Haryana Panchayati Raj Act, 1994. He went in appeal, which was accepted and remanded the case to Deputy Commissioner, Bhiwani with a direction that he should decide the matter afresh. While setting aside the earlier order, it has been noticed by the appellate authority that as per allegations levelled against respondent No.3, his wife had given birth to a child on 7.8.1999. Before the appellate authority, a certificate was also produced by respondent No. 3, wherein, it has been shown that wife of respondent No. 3 had given birth to a child on 1.2.1999 and the said child had died on 24.4.2000. It has further come on record that Anganwari register, on which reliance was placed to remove respondent No. 3, does not have signatures of any competent authority on it. In view of the facts and circumstances of the case, no case is made out for interference. Dismissed. However, keeping in view the facts and circumstances of this case, the Deputy Commissioner, Bhiwani is directed to complete the enquiry, as ordered by the appellate authority, expeditiously, preferably within three months from the date of receipt of a certified copy of this order. Order dasti on usual payment.;