Punjab and Haryana High Court: This writ petition was filed before the Bench of Jitendra Chauhan under Articles 226 and 227 of the Constitution of India for directing the State to take appropriate action against respondents under Sections 51 and 53 of the Haryana Panchayati Raj Act, 1994.
Petitioner, Panch filed an application against the respondent for embezzlement of panchayat funds in connivance with other respondents whereby enquiry was initiated against him but the same was not concluded. Petitioner thus prayed that a direction should be issued to Deputy Commissioner, Hisar to take a final view in the matter within a specified time.
High Court directed the Deputy Commissioner, Hisar to take a final view on the applications within a specified time period without going to the merits of the case. If the benefit claimed by petitioner is admissible to him, in such case consequential benefits should be allowed to them and in case of the contrary, a speaking order to be passed. [Mohar Singh v. State of Haryana, 2019 SCC OnLine P&H 369, decided on 10-04-2019]