AJAY DIXIT Vs. SUSHMA BAIRWA AND ORS.
LAWS(RAJ)-2015-1-373
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on January 27,2015

Ajay Dixit Appellant
VERSUS
Sushma Bairwa And Ors. Respondents

JUDGEMENT

- (1.) We have heard learned Senior Counsel appearing for the applicant-appellant.
(2.) The application for a leave to appeal is allowed.
(3.) The applicant-appellant had filed a complaint against Smt.Susma Bairwa, Sarpanch of the Gram Panchayat, Panchyat Samiti Umerain, Tehsil Malakheda, District Alwar, on which after enquiries she was suspended. Her term as Sarpanch will come to an end with the constitution of new Gram Panchayats in January February 2015, for which the elections are in progress.;


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