AMANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, who is an elected Sarpanch of the Gram Panchayat Uba Block, District Mansa, has invoked the extraordinary writ jurisdiction of the Court for issuance of a writ in the nature of certiorari for quashing the order dated 26.08.2019 passed by the Director which has upheld in appeal by the Financial Commissioner Rural Development and Panchayat, Punjab, Rural Development on 19.12.2019 while suspending him from the office of Sarpanch.

(2.) Question which requires consideration is "Whether the pendency or registration of FIR is itself sufficient to suspend an elected Sarpanch of the Gram Panchayat?"

(3.) Although, it has not been pleaded, however, it well known that the elections of the Gram Panchayat in the State of Punjab took place in December, 2018. The petitioner was elected as Sarpanch of the aforesaid Gram Panchayat. He has been placed under suspension on 26.08.2019 by the Director Rural Development and Panchayat Punjab on account of pendency of various FIRs.