HARINDER SINGH Vs. FINANCIAL COMMISSIONER, GOVERNMENT OF PUNJAB

JUDGEMENT

(1.) This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.

(2.) As per pleadings on record, an order dated 10.02.2020 was passed by the Director, Rural Development and Panchayat, suspending the petitioner herein who is otherwise an elected Sarpanch of Gram Panchayat Village Issewal, Block Sidhwan Bet, Tehsil and District Ludhiana.

(3.) Petitioner preferred an appeal under Section 20 (6) of the Punjab Panchayati Raj Act 1994 against the order of the Director alongwith the appeal an application for stay had also been filed.