MANJEET KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner (Manjeet Kaur) has filed the instant writ petition under Articles 226/227 of the Constitution of India, seeking a writ in the nature of certiorari for quashing the impugned notices/letters dtd. 13/8/2024 (Annexure P-3) and 28/10/2024 (Annexure P-9).

(2.) Briefly, the petitioner was elected as a Member of the Panchayat Samiti, Siwan, District Kaithal, along with 15 other members of the Panchayat Samiti on 30/11/2022. The petitioner was further elected as a Chairperson of the Panchayat Samiti, in the election held on 28/12/2022 and took oath as Chairperson on 23/1/2023.

(3.) The petitioner has primarily raised three fold arguments namely ;