KANWAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This case has been taken up through Video Conferencing via Webex facility in the light of Pandeic Covid-19 situation and per instructions.

(2.) Challenge in the instant petition is to the order dtd. 15/3/2021 (Annexure P-4) passed by the second respondent i.e. State Election Commissioner, Haryana exercising the powers under Sec. 13 (I) of the Haryana Municipal Act, 1973 and in terms of which the petitioner has been removed from the post of President, Municipal Committee, Dharuhera.

(3.) Brief facts which are not in dispute may be noticed.