ULFAT RAI SAHOTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) With the consent of the parties the appeal had been heard finally and is being disposed of by this order.

(2.) This appeal is directed against the order dated 07.07.201.0 passed by a learned Single Judge of this Court by which the writ petition filed by the appellant has been dismissed. In the said writ petition, the appellant/writ petitioner, had challenged an order dated 03.06.2010 passed by the Principal Secretary, Department of Local Government, Punjab by which the petitioner has been removed .from the membership of the Municipal Council, Ferozepur in exercise of powers under Section 16 of the Punjab Municipal Act, 1911 (hereinafter referred to as the 'Act').

(3.) A meeting of the newly elected members of the Municipal Council, Ferozepur was called on 22.07.2008 for the purpose of administration of oath to the members and for the election of the President, Vice President etc. It appears that no business could be transacted in the said meeting on account of some mob violence, where after, a section of the members is alleged to have held their own meeting at some other venue. In the said election the appellant/writ petitioner was declared elected as the Senior Vice President of the Municipal Council. On the same day, the appellant, acting as the Senior Vice President of the Municipal Council, signed three cheques -of Rs. 395/-, Rs. 400/- and Rs. 57,500/-. However, the cheques were neither presented nor encashed.