Jafruddin vs State Of Haryana And Others
2024 Latest Caselaw 16149 P&H

Punjab-Haryana High Court

Jafruddin vs State Of Haryana And Others on 3 September, 2024

APURVA
2024.09.06 14:32
I attest to the accuracy and
authenticity of this
document/judgment
High Court, Chandigarh
                                that in pursuance of the complaint submitted by the petitioner, regarding

                               removal of respondent No.6 (Meena) from the post of Sarpanch, Gram

Panchayat, Rahari, District Nuh (Mewat); the inquiry has already been

marked to the Sub Divisional Officer, Tauru, which is pending consideration

and necessary action shall be taken thereupon shortly, and in any case, not

beyond a period of two months from today.

3. Learned counsel for the petitioner, keeping in view the

aforesaid submissions made by learned counsel for the State, submits that he

does not intend to press the instant writ petition any further.

4. The present writ petition is accordingly disposed of.

5. All pending application(s), if any, shall also stand closed.