NIRMALA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner was removed from the post of Sarpanch of the Gram Panchayat of Village Badwa, Block Siwani, District Bhiwani, Haryana, vide order dated 09.01.2017 (Annexure P-7) passed by the Deputy Commissioner, Bhiwani, in exercise of power under Section 51(3)(c) of the Haryana Panchayati Raj Act, 1994 (hereinafter, 'the Act of 1994'). The same was confirmed in appeal by the Additional Chief Secretary, Development and Panchayats Department, Government of Haryana, vide order dated 31.05.2017 (Annexure P-10).

(2.) Aggrieved thereby, she is before this Court.

(3.) By order dated 06.06.2017, this Court directed that further proceedings pursuant to the impugned orders shall remain stayed. Mr. Siddharth Sanwaria, learned Deputy Advocate General, Haryana, appearing for the authorities, confirmed that the petitioner is continuing to hold office as on date, pursuant to the aforestated interim order.