Mohammad Rafiq, J. - (1.) Contention of learned counsel for petitioner is that before submitting report to Government, respondent no.3 Chief Executive Officer, Zila Parishad, Ajmer, has not provided adequate opportunity of hearing to petitioner, although a notice was given to him to which he submitted reply but in that notice he requested to provide him opportunity to adduce evidence. Chief Executive Officer, however, submitted his report to Government. Prayer is made for setting aside that report.
(2.) In my view, petitioner has approached this court at premature stage because on basis of report submitted by enquiry officer under Rule 22(5) of Rajasthan Panchayati Raj Rules, 1996, the Government in view of sub-rule (7) of said Rule may form its opinion only after giving opportunity of hearing to Chairperson of a Panchayati Raj Institution. At that stage or even before that stage, petitioner can make a representation to Government raising all those grounds which have been raised in present petition.
(3.) Petition is disposed of, however, with aforesaid liberty. Petition Disposed of.;