WARSINA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner (Warsina) has filed the instant civil writ petition under Articles 226/227 of Constitution of India, inter alia, seeking a writ in the nature of certiorari for quashing the order 21/8/2024 (Annexure P-10), passed by learned Deputy Commissioner, Nuh, and also order dtd. 4/11/2024 (Annexure P-11), passed by learned Commissioner, Faridabad Division, Faridabad (in short 'Divisional Commissioner').

(2.) Briefly, the elections to the post of Sarpanch and Member Panchayats for village Nawabgarh were held in the month of November, 2022, wherein the petitioner contested the elections for the post of Sarpanch and was declared elected. It transpires that at the time of elections, petitioner had submitted Class VIIIth examination certificate, issued by Saraswati Shiksha Sansthan (Junior High School), Roshanpur, Gautam Buddha Nagar.

(3.) Heard.