Viney Mittal,J. - (1.) (Oral).
(2.) THE petitioner gram panchayat has approached this Court for issuance of directions to the respondents to conduct an enquiry against respondent No.5 on the basis of some complaints which have been made by the petitioner and several other interested persons. From the perusal of the record, we find that some such complaints have been appended alongwith the present petition. After hearing the learned counsel for the petitioner, we dispose of the present petition with a liberty to the petitioner to file a detailed and comprehensive representation before the Deputy Commissioner (Regional Officer for Haryana, Rajasthan and Delhi), respondent No.3 within a period of four weeks from the date a certified copy of this order is received. Alongwith the aforesaid represntation, the petitioner would be required to annex all the relevant documents. On receipt of the aforesaid representation, the Deputy Commissioner (Regional Officer for Haryana, Rajasthan and Delhi), respondent No.3 shall look into the matter and take such appropriate steps as may be deemed appropriate. However, we make it clear that disposal of the writ petition shall not be construed any comment by this Court on the authenticity or grievance made by the petitioner. A copy of the order be given dasti on payment of usual charges.;