RAMESHWAR PRASAD SONI Vs. THE STATE OF RAJASTHAN & OTHERS

JUDGEMENT

(1.) Instant special appeal has been preferred against order of the learned Single Judge dated 17.2.2016.

(2.) The substantial question raised in the batch of writ petitions was whether the Chairperson/Members of the Panchayati Raj Institutions can be removed, proceeded against in an enquiry u/sec. 39 of the Rajasthan Panchayat Raj Act, 1994 read with Rule 23 of the Panchati Raj Rules, 1996 and/or suspended u/sec. 38(4) of the Act 1994 in respect of pre-election disqualifications. Keeping in view the Full Bench judgment of this court in the case of Smt. Sameera Bano Vs. State of Rajasthan 2007 (2) RLW 1674 , the batch of writ petitions came to be disposed of by the learned Single Judge and observed ad infra:-

(3.) As regards the present appellant is concerned, the substantial question on which the learned Single Judge deliberated the issue and disposed of 39 writ petitions vide order dated 11.2.2016, referred to in the present order impugned dated 17.2.2016 as well, but at the same time it was further observed that there is a criminal case registered against the present appellant u/sec. 171G, 177, 181, 182, 467, 420, 468 and 471 IPC whereupon the Court of Additional Civil Judge cum Metropolitan Magistrate No.25, Chomu District Jaipur has taken cognizance and thereafter the matter has not proceeded any further, and taking note thereof the learned Single Judge in its order impugned further observed that let the learned Trial Court may proceed in the matter and pass appropriate orders, obviously after hearing the petitioner as regards the framing of charge and if the charge is finally framed, the trial be expedited and completed within 12 months.