VIKAS BHAMU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petition has been taken for hearing through video conference due to Covid-19 pandemic. By this common order, all the aforesaid writ petitions, details of which have been given in the heading of this order, are being decided as all the writ petitions involve the same question of law as well as similar facts. For the purpose of the present order, the facts are being taken from CWP No.7615 of 2020 titled as "Vikas Bhamu v State of Haryana and others".

(2.) Present writ petition has been filed challenging the order dated 16.03.2020 (Annexure P-7) by which the petitioner has been suspended from the post of Sarpanch by exercising the powers under the Haryana Panchayati Raj Act, 1994 ( for short 'the 1994 Act'). Further the prayer of the petitioner is that though an appeal has already been preferred against the impugned order dated 16.03.2020 before the competent authority under the provisions of the 1994 Act along with an application for staying the operation of the said order but the said appeal is not being listed or heard by the authority concerned, which is causing prejudice to the petitioner.

(3.) Learned counsel for the petitioner submits that in similar circumstances, this Court while deciding CWP No.708 of 2020 on 13.01.2020 titled as "Ram Pal v State of Haryana and others"(Annexure P-11) issued directions to the competent authority to decide the appeal filed by the petitioner therein expeditiously and in case, application for the stay is filed along with the appeal, the same should be decided on merits expeditiously.