SWARAN SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) SUCCINCTLY , the brief facts, which require to be noticed, for the limited purpose of deciding the sole controversy, involved in the instant writ petition and emanating from the record, are that in the wake of general Gram Panchayat election, the Petitioner was elected as a Sarpanch of the Gram Panchayat of Village Awaan, District Ferozepur, in view of the provisions of The Punjab Panchayati Raj Act, 1994 (herein referred to be as "the Act"). Subsequently, Sukhchain Singh, Kewal Singh and Pardeep Kaur, Panches gave an application dated 06.09.2010 (Annexure P2) to the Block Development and Panchayat Officer, Zira, District Ferozepur (Respondent No. 4) (for short "the BDPO") for the appointment of Administrator in place of Gram Panchayat of the village.

(2.) A special meeting of the Gram Panchayat was convened on 14.09.2010 under the chairmanship of the BDPO for the utilisation of grant of Rs. 1 lac under RDF Scheme but the same was deferred, vide resolution dated 14.09.2010 (Annexure P3). The Petitioner moved application dated 09.09.2010 (Annexure P5) to the District Development and Panchayat Officer, Zira, District Ferozepur (Respondent No. 3) (for short "the DDPO") requesting him not to appoint the Administrator, as he wants to execute the development works, as per Government instructions and Rules.

(3.) THE Petitioner did not feel satisfied and preferred the instant writ petition, challenging the impugned resolution (Annexure P1), invoking the provisions of Article 226 and 227 of the Constitution of India.