SUNDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The grievance of the petitioner is that though he filed an appeal along with a stay application in relation to his suspension from the post of Sarpanch of Village Norata, Tehsil Indri, District Karnal, the Appellate Authority, viz., the Financial Commissioner-cum-Principal Secretary to the Government of Haryana, Chandigarh, is not taking up the matter in right earnest.

(2.) Mr. Vikram Singh, learned counsel for the petitioner, would inform this Court that the appeal has now been adjourned to 03.03.2020 and in the meanwhile, the petitioner would be displaced.

(3.) Reliance is placed upon case law in support of the contention that an appellate authority is required to promptly consider the issues raised before it by way of a statutory appeal. Reference in this regard is made to the decision of a Division Bench of this Court in CWP-15000- 1996, titled Kashmir Kaur vs. Secretary to Government of Haryana Development and Panchayat Department-cum-Financial Commissioner and others (1997 (1) PLR 242): the decision of a learned Judge of this Court in CWP-27000-2019, titled Saroj Bala vs. State of Haryana, and the decision of another learned Judge of this Court in CWP-34025-2019. titled Sheetal Devi vs. State of Haryana and others.