M.N. Bhandari, J. - (1.) By this writ petition, a challenge is made to the order dated 23.5.2017, whereby elected Sarpanch has been placed under suspension. It is on framing of charges for an offence under section 193, 420, 467, 468, 471 and 120B IPC by the trial court.
(2.) Learned counsel submits that in a similar case, the writ petition bearing CW 1234/2017 was dismissed by this court vide order dated 30.1.2017. On an appeal, interim order has been passed by the Division Bench in SAW 360/2017, thus after issuance of notice of the writ petition, interim order may be passed. It is more so when three Principals of the schools endorsed the qualification possessed by the petitioner. The aforesaid was ignored by the Investigating Officer. The issues of pre-election disqualification can be determined only in the election petition.
(3.) I have considered the submissions and perused the record.;