ZARINA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition is a typical example of male bias against the female Panches and Sarpanches in the State of Haryana which is evinced from hundreds of cases filed by them against the orders of suspension/removal passed by Deputy Commissioners of different Districts on trifle allegations. This is a sad tribute to the constitutional goal of equality enshrined in Articles 14 and 15 of the Constitution of India and the effort made by the Parliament and the State Legislatures to give adequate representation to the female population of rural India in the units of self-government as contemplated under Part IX-A of the Constitution of India.

(2.) FOR deciding the issue arising in this petition, we have taken the facts from the pleadings of the parties and the file produced by Shri Rajbir Sehrawat, Senior Deputy Advocate General.

(3.) THE petitioner has challenged orders Annexures P.1 and P.2 on the ground of violation of the provisions of Section 51 of the Act and the rules of natural justice.