HARJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the wake of general Gram Panchayat election, petitioner-Harjit Kaur was elected as a Sarpanch of Gram Panchayat Saholi, District Patiala, in view of the provisions of The Punjab Panchayati Raj Act, 1994(hereinafter to be referred as ''the Act'').

(2.) The petitioner claimed that a false complaint was filed against her, for not taking any action against those persons, who have cut the trees from the shamilat land. The allegations were stated to have been found false, vide enquiry reports dated 16.10.2009(Annexure P-1) and 13.11.2009(Annexure P-2). During the course of further detailed enquiry, the Divisional Deputy Director, Panchayat, Patiala-respondent No. 3(for short ''the Deputy Director'') held the petitioner guilty and submitted his report dated 06.04.2010(Annexure P-4) to the Director, Rural Development and Panchayat, Punjab-respondent No. 2(for short ''the Director'').

(3.) After considering the report(Annexure P-4) of the Deputy Director, the Director suspended the petitioner from the post of Sarpanch, by way of order dated 15.07.2010(Annexure P-5).