GRAM PANCHAYAT, VILLAGE JATUWAS Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) Concisely, the facts, culminating in the commencement, relevant for disposal of the present writ petition and emanating from the record, is that Smt. Bimla Devi-respondent No.6 was elected and remained as a Sarpanch of the petitioner-Gram Panchayat, Jatuwas, District Rewari (for brevity "the petitioner-Gram Panchayat") till April, 2005. Thereafter, she ceased to be its Sarpanch after completion of her term.

(2.) The petitioner-Gram Panchayat claimed that during her tenure as a Sarpanch, she committed certain irregularities and caused a financial loss to the Gram Panchayat The Block Development and Panchayat Officer-respondent No.4 (for short "the BDPO") assessed and directed her to deposit the impugned amount of Rs. 1,26,506/- in this regard, in the account of Gram Panchayat, by way of impugned order/letter dated 31.10.2008 (Annexure P/6), in view of the provisions of Section 53(2) of The Haryana Panchayati Raj Act, 1994 (hereinafter to be referred as "the Act").

(3.) Dissatisfied with the order/letter (Annexure P/6), respondent No.6 filed the appeal(Annexure P/10), which was dismissed as well by the Deputy Commissioner-cum--Appellate Authority (for short "the Appellate Authority"), by virtue of order dated 27.07.2009 (Annexure P/11).