RAM BHAROSE Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner (Ram Bharose) has filed the instant Writ Petition under Articles 226/227 of the Constitution of India inter alia seeking issuance of a writ in the nature of Certiorari for setting aside order dtd. 8/4/2024 (Annexure P-8), passed by respondent No.6-State Election Commissioner, Haryana, whereby the petitioner has been removed from the post of Member, Ward No.14, Municipal Committee, Safidon, District Jind.

(2.) Briefly, the elections of various Municipal Councils/Committees were held in the State of Haryana on 19/6/2022, wherein the results were declared on 22/6/2022. The present petitioner contested for the post of Member / Councilor, Ward No.14, Municipal Council, Safidon, District Jind and was declared elected therein.

(3.) In the aforementioned circumstances, the petitioner has filed the instant writ petition before this Court.