DEVINDER KUMAR SARPANCH Vs. STATE OF PUNJAB AND OTHERS
LAWS(P&H)-2016-12-21
HIGH COURT OF PUNJAB AND HARYANA
Decided on December 21,2016

Devinder Kumar Sarpanch Appellant
VERSUS
STATE OF PUNJAB AND OTHERS Respondents

JUDGEMENT

RAMESHWAR SINGH MALIK,J. - (1.) Present writ petition is directed against the order dated 1.4.2015 (Annexure P-8) passed by the Special Secretary, Department of Rural Development and Panchayat, Punjab-respondent No.1, whereby appeal of the petitioner was dismissed and his removal order dated 18.2.2015 (Annexure P-6) passed by the Director, Rural Development and Panchayat Department, Punjab, was upheld.
(2.) Notice of motion was issued and in compliance thereof, reply by way of affidavit was filed on behalf of respondents No.1 to 5. Petitioner filed his replication.
(3.) Heard learned counsel for the parties.;


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