Sombir vs State Of Haryana And Another

Harnaresh Singh Gill, J

Case is taken up for hearing through Video Conferencing.

By way of the present writ petition, the petitioner seeks issuance of a writ in the nature of Mandamus directing the official respondents to take appropriate action against respondent No.4-Subhash Singh, for having prepared false documents and causing huge financial loss to the Gram Panchayat.

There is no denying the fact that upon a complaint submitted by the petitioner, an inquiry was conducted by the Block Development and Panchayat Officer, Badli (Jhajjar). In his inquiry report dated 28.7.2020 submitted to the Deputy Commissioner, Jhajjar, the Block Development and Panchayat Officer, Badli (Jhajjar), has intimated that the allegations against respondent No.4 were found to be proved.

Pursuant to the said report, a show cause notice dated 13.08.2020 has been issued by the Deputy Commissioner, Jhajjar to respondent No.4 under Section 51(1) of the Haryana Panchayati Raj Act, 1994.

Indisputably, the proceedings against respondent No.4 are pending before the Deputy Commissioner, Jhajjar. Pending such proceedings, it does not lie in the mouth of the petitioner to allege that no action is being taken or has been taken against respondent No.4.

The petitioner has also prayed for issuance of directions to protect the life and liberty of the petitioner at the hands of respondent No.3-Deputy Commissioner. Moreover, there is no averment in the petition if there is any danger to the life and liberty of the petitioner.

In my opinion, the petitioner has approached this Court prematurely and without waiting for the conclusion of the proceedings at the end of the Deputy Commissioner, Jhajjar. It could not be pointed out as to what was the tearing hurry for filing the present writ petition.

In view of the above, the present writ petition is dismissed with costs of Rs.10,000/- to be deposited with the Bar Association of this Court.