KAKI DEVI SARPANCH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has approached this Court by way of filing a present writ petition under Article 226 of the Constitution of India impugning order dated 17.2.2009 passed by the Director Rural Development and Panchayat, Punjab - respondent No. 2 as well as order dated 3.8.2009 passed by the Secretary, Rural Development and Pannchayat Department, Punjab - respondent No. 1, thereby placing the petitioner under suspension.

(2.) Brief facts of the present case are that petitioner was duly elected as Sarpanch of Gram Panchayat Nalas Kalan, Block Rajpura, District Patiala. Block Development and Panchayat Officer, Rajpura vide letter No. 547, dated 23.1.2009 informed that Sultana Gir, Ram Chander Gir and Sahib Dayal Gir sons of Jeeta Gir had encroached upon the public land and petitioner being Sarpanch not taking any action against the encroachers. On the basis of report dated 23.1.2009, impugned order Annexure P-3 dated 17.2.2009 was passed invoking Section 20(4) of the Punjab Panchayati Raj Act, 1994 (for brevity 'the Act') placing the petitioner under suspension.

(3.) Feeling aggrieved from the order dated 17.2.2009, placing the petitioner under suspension, she approached the State Government and her appeal again dismissed vide impugned order dated 3.8.2009 (Annexure P-5).