Chanderbhan Singh vs State Of Punjab And Ors
2023 Latest Caselaw 16324 P&H

                        CWP-23743-2018                                                          -1-
                                                        Neutral Citation No. 2023:PHHC:123410

                        108
                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH

                                                       CWP-23743-2018
                                                       Date of Decision: September 20, 2023

                        Chanderbhan Singh Namberdar
                                                                             ......Petitioner
                                          Versus
                        State of Punjab and others
                                                                           ......Respondents

                        CORAM: HON'BLE MR.JUSTICE RAJESH BHARDWAJ

                        Present:    Mr.Yogesh Kumar Aneja, Advocate
                                    for the petitioner.
                                    Ms.Akshita Chauhan, Deputy Advocate General, Punjab.
                                    Mr.Ashok Kumar Sama, Advocate, for respondent No.4.
                                           ........

RAJESH BHARDWAJ, J.(ORAL)

Petitioner has approached this Court praying for issuance of a

writ in the nature of mandamus directing respondents No.1 to 3- department

to hold a free, fair and impartial enquiry into the complaint, Annexure P-1

and take action against respondent No.4, against whom serious allegations

regarding embezzlement and misappropriation of Panchayat fund have been

pending and for which representations, dated 08.01.2018 and 20.07.2018,

Annexures P-2 and P-3, have also been submitted by the petitioner. It is

further prayed to direct the respondent-department to get the enquiry

conducted into the matter, as earliest, and to take appropriate action in

regard to allegations in the matter including taking decision on the

representation/complaint submitted by the petitioner in a time bound

manner.

The State has filed its response, dated 15.09.2023, today in

Court, which is taken on record and submitted that action on the complaint MEENU 2023.09.21 09:42 I attest to the accuracy and integrity of this order/judgment

Neutral Citation No. 2023:PHHC:123410

filed by the petitioner has already been taken by the competent authority.

In view of the response filed by the State, the present petition is

disposed of as infructuous. However, petitioner is at liberty to pursue his

remedies in case any cause of action accrues to him.

                        September 20, 2023                          ( RAJESH BHARDWAJ )
                        meenuss                                            JUDGE

                        1.     Whether speaking/reasoned ?          Yes/No
                        2.     Whether reportable ?                 Yes/No




MEENU
2023.09.21 09:42
I attest to the accuracy and
integrity of this
order/judgment