NISVA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has approached this Court impugning order dtd. 3/7/2023 (Annexure P-7) passed by respondent No.3 whereby the petitioner has been removed from the post of Sarpanch and order dtd. 8/11/2023 (Annexure P-10) passed by respondent No.2 whereby the statutory appeal filed by the petitioner has been dismissed and thus the order passed by respondent No.3 has been upheld. Further prayer has been made for staying the operation of impugned order dtd. 8/11/2023 (Annexure P-10) and order dtd. 3/7/2023 (Annexure P-7) during the pendency of the present petition.

(2.) Succinctly the facts as culled out from the pleadings of the present case are that the petitioner was elected as Sarpanch of Gram Panchayat Chila, Block Tauru, Distrit Nuh, Haryana on 2/11/2022. Respondent No.8 also contested the election however the petitioner remained successful by winning the election. Respondent No.8 thereafter filed a complaint wherein primarily three allegations were made against the petitioner, which are as follows:

(3.) Thus, it was alleged that the petitioner is disqualified as per the statutory provisions of Haryana Gram Panchayat Act, 1994 and hence she deserves to be removed from the post of Sarpanch.