REKHA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard through video conferencing.

(2.) Learned counsel for the petitioner would contend that the petitioner has been suspended from the post of Sarpanch vide order dated 29.01.2021 (Annexure P-3). Against the said order the petitioner has availed the statutory remedy of appeal along with an application for stay before respondent No.1 i.e. The Financial Commissioner-cum-Additional Chief Secretary, Department of Panchayat and Rural Development, New Civil Secretariat, Haryana. Learned counsel would further contend that neither the matter has been heard on merits nor the stay application has been taken up. Thus, frustrating his statutory remedy. Reliance in this regard has been placed on CWP-15000-1996 titled 'Kashmir Kaur Vs. Secretary to Government of Haryana, Development and Panchayat Department-cum-Financial Commissioner and others [1997 (1) PLR 242], the decision of this Court in CWP-27 000-2019 titled Saroj Bala Vs. State of Haryana; and CWP-34025-2019 titled Sheetal Devi Vs. State of Haryana and others, to contend that an appellate authority is required to promptly consider the issues raised before it by way of a statutory appeal.

(3.) Learned counsel for the petitioner would further contend that at this stage he would be satisfied if the present petition is disposed off in terms of the orders referred above.