SUBHASH CHANDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners are the Panches of the Gram Panchayat of Village Khedar. They challenge the order dated 15.07.2020 passed by the Principal Secretary, Development and Panchayat Department, Government of Haryana, appointing the Block Development and Panchayat Officer, Barwala, the 2nd respondent herein, as the Administrator of the Gram Panchayat, Village Khedar, under Section 49(1) & (2) of the Haryana Panchayati Raj Act, 1994 (hereinafter, 'the Act of 1994').

(2.) By order dated 29.07.2020, this Court stayed the operation of the impugned order dated 15.07.2020.

(3.) Appointment of an Administrator for the Gram Panchayat, Village Khedar, was occasioned by the fact that the elected Sarpanch, Rajbir Singh, the 5th respondent herein, was removed from office in exercise of power under Section 51(3) of the Act of 1994. However, by virtue of the interim order secured by him in CWP-14149-2017, no steps were taken to replace him.