- (1.) On 10.1.2006, the following order was passed:- "Allegation against the petitioner is that while acting as Sarpanch, she misappropriated the funds. Learned counsel for the State explains that not taking action against Panchayat Secretary and Junior Engineer, cannot be taken in favour of the petitioner, as Junior Engineer and Panchayat Secretary were not involved, according to the stand of the State. Learned counsel for the State also suggested that view-point of the petitioner can be considered by the SDO (Civil), Narnaul, who can submit a report to this court. As suggested by the learned counsel for the State, SDO (Civil), Narnaul, will hear the petitioner and submit his report to this court before the next date. A copy of this order certified by Reader of this Court be given to the learned counsel for the State."
(2.) Counsel for the State says that SDO (Civil) has not heard the petitioner and has not given any report about the present allegations. Counsel for the petitioner states that the petitioner is willing to deposit a sum of Rs.30,000/- to show his bona fide. The amount will be deposited with the Sub Divisional Officer (Civil), Narnaul, within one month from today and will abide by such further direction as may be issued in any proceedings and the amount will be kept in deposit for a period of two years.
(3.) If during the said period, no direction is issued for recovery of the said amount, the petitioner will be at liberty to withdraw the same. The deposit will be without prejudice to rights and contentions of the parties.;