RAVINDER KAUR @ ARVINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed by the petitioner challenging the order dated 30.10.2019 (Annexure P-5) passed by respondent No. 2, by which the petitioner was suspended as well as the order passed by respondent No. 1 dated 30.07.2020 (Annexure P-15), by which the appeal filed by the petitioner against the said order, has also been rejected.

(2.) Learned counsel for the petitioner argues that the petitioner has been suspended by the respondents by invoking powers under Section 20(4) of the Punjab Panchayati Raj Act, 1994, though, there is no material with the respondents against the petitioner so as to justify the suspension of the petitioner. Learned counsel for the petitioner submits that the allegation that the petitioner has encroached upon the land belonging to the Gram Panchayat is incorrect and, therefore, once the basis for suspension is incorrect, the order of suspension dated 30.10.2019 (Annexure P-5) is contrary to the actual facts and even the order passed by respondent No. 1 rejecting the appeal, cannot be sustained on the same analogy.

(3.) I have learned counsel for the petitioner and have gone through the record with his able assistance.