(1.) Judgment was reserved in this case on 10/3/2022 and learned counsel for the petitioner was directed to submit written arguments. However, the same has not been done till today and, thus, order is being passed on the basis of the pleadings and submissions made in Court.
(2.) Elections to various Gram Panchayats were held in December 2018 and the petitioner was elected as Sarpanch. In January 2019, the Gram Panchayat was constituted. The Gram Panchayat has seven Panches and a Sarpanch. According to the petitioner, respondents No. 5 to 8 are not cooperating with the functioning of the Gram Panchayat under the influence of respondent No. 9. Infact, the said respondent has been pressurizing the petitioner to join his political party. On account of the non-cooperative attitude of respondents No. 5 to 8, the development works in the Gram Panchayat area have been adversely affected and, thus, a request dtd. 18/12/2020 was made to the Block Development and Panchayat Officer to permit the Gram Panchayat to carry out development works. A similar request was reiterated on 28/12/2020. Despite the same, vide order dtd.22/2/2021 a Government official has been appointed for carrying out development works. The said Government official was misutilizing the funds released. Instead of purchasing new material, he was utilizing material purchased earlier and, thus, a complaint dtd. 22/2/2021 was submitted to the BDPO but no action was taken against the official. Instead, the scope of work was increased by releasing additional grant. On 2/9/2021, Agenda Notice was issued by the petitioner convening a meeting on 10/9/2021 and listing the agenda to be discussed. On 10/9/2021, the meeting was held in the presence of the Sarpanch and three Panches. A resolution was passed to make the passage to the Shamshan Ghat Pakka. Another resolution was passed on 12/9/2021 resolving to make another rasta passing through the village 'Pakka'. Yet, the official respondents did not heed the resolutions. According to the Punjab Panchayati Raj Act, 1994 (hereinafter referred to as 'the Act') the Sarpanch is entitled to cast a casting vote. This legal provision has been ignored by respondents and, thus, a direction is sought to them to permit the Sarpanch to perform her duties.
(3.) Although details regarding alleged illegal appointment of a Government Officer to carry out development works have been given, the legality or validity of the said appointment is not being considered as no relief in that regard has been sought.