NISHA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through the instant writ petition, the petitioner herein prays for the issuance of a writ of Certiorari for quashing the impugned proceedings and order dtd. 13/11/2024 (Annexure P-7), passed by respondent No. 5, wherebys the no confidence motion introduced in the appositely convened meeting was declared to become successfully passed. Subsequent thereto the petitioner became removed from the post of Chairman, Panchayat Samiti, Morni, District Panchkula. She also prays for staying the operation of impugned proceedings and is seeking the staying of the order dtd. 13/11/2024 (Annexure P-7). She further prayed that the respondent No. 5 be restrained from conducting elections to the post of Chairman, Panchayat Samiti, Morni, District Panchkula. Facts of the case

(2.) The petitioner contested the election of Member, Panchayat Samiti, Morni, District Panchkula from Ward No. 6 and won the election. There were total 10 members of Panchayat Samiti, Morni, District Panchkula. The petitioner having the majority was elected as Chairman of Panchayat Samiti, Morni, District Panchkula. During the tenure of 02 years, there has been no complaint of any sort against the work and conduct of the petitioner.

(3.) On 5/11/2024, 07 members namely (1) Kamal Singh from Ward No. 3, (2) Sonia from Ward No. 4, (3) Partap Singh from Ward No. 5, (4) Poonam Kumari from Ward No. 7, (5) Baldev Singh Rana from Ward No. 8, (6) Kusum Lata from Ward No. 9 and (7) Sat Pal from Ward No. 10, allegedly moved an application before the Deputy Commissioner, Panchkula, for immediately convening a meeting for the purpose of considering the passing of No Confidence Motion against the Chairman and Vice Chairman Panchayat Samiti, Morni, District Panchkula.