RINA GARG Vs. STATE OF HARYANA

JUDGEMENT

(1.) CM 2123 of 2021 This is an application by applicant Kuldip Sharma who claiming to be the person who moved the complaint against the present petitioner Rina Garg in the capacity of councilor of Municipal Committee Mahendergarh (in short "the Committee1)and the orders removing the petitioner as President of the Committee was made and, therefore, was necessary party needs to be arraigned as respondent No. 6 in the civil writ petition.

(2.) It is the allegations against the petitioner Rina Garg that during her tenure with the Committee, she had misconducted herself harming the interest of the Committee and, thus, was removed from the post of President of the Committee. The matter was looked into by the State and upon due inquiry orders to this effect were passed. The counsel for the applicant could not convince this Court how the presence of the applicant was essential and necessary to effecting adjudication. The present application is nothing but a political gimmick for a motivated cause. The application has been moved on 8/2/2021 much belatedly and after the proceedings were on the verge of culmination, to the mind of the Court is nothing but to unduly delay the disposal of the instant writ petition and, thus, in the light of what has come across, the presence of the applicant is not necessary before this Court for judicious adjudication and the application being hopelessly without merits stands dismissed.

(3.) Petitioner Rina Garg who at the relevant time was elected representative of the Committee became its President and during the course of discharge of duties vide order dtd. 28/12/2020 (Annexure P-1), the Additional Chief Secretary, Urban Local Bodies Department, Haryana in the exercise of its powers under Ss. 14 and 22 of the Haryana Municipal Act 1973 (in short, the Act') ordered holding of an inquiry and on the basis of the inquiry report after the issuance of show cause notice removed the petitioner.