SANJIDA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner (Sanjida) has filed the instant writ petition under Articles 226/227 of the Constitution of India, inter alia, seeking a writ in the nature of certiorari for setting aside the order dtd. 4/11/2024 (Annexure P-9) passed by the learned Commissioner, Faridabad Division, Faridabad, to the extent that she has been restrained from participating in the proceedings of the Gram Panchayat.

(2.) Briefly, the petitioner was elected as a Sarpanch of Village Dungeja, Tehsil Punhana, District Nuh, in the year 2022. It appears that a complaint was submitted by respondent No.6 (Aarshad), who is also a Member Panchayat of Gram Panchayat Dungeja, wherein he alleged that the petitioner being the Sarpanch, had withdrawn an amount of Rs.1,95,600.00 after forging his signatures on the resolution. On the said complaint, an enquiry was conducted by the SDO (Civil), Punhana, who submitted his report dtd. 26/12/2023, wherein it was inter alia held that the signatures of respondent No.6 recorded in the proceedings register, appear to be different from the signatures on the complaint as well as the statement of respondent No.6.

(3.) I have heard learned counsel for the petitioner and perused the paper-book with his able assistance.