RAVINDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the present writ petition, filed under Articles 226/227 of the Constitution of India, is for issuance of a writ in the nature of certiorari, for setting aside the order dtd. 17/6/2025 (Annexure P-13) passed by the learned Deputy Commissioner, District Ambala and order dtd. 9/7/2025 (Annexure P-15) passed by the learned Commissioner, Ambala Division, Ambala.

(2.) Briefly, the petitioner is stated to be the elected Sarpanch of village UjjanMajri, Tehsil Naraingarh, District Ambala. It is alleged that the petitioner was being harassed by the State officials as he does not belong to the political party in power in the State of Haryana.

(3.) The only ground taken by the learned counsel for the petitioner is that there was no basis for suspending the petitioner from the post of Sarpanch as the contractor had deposited Rs.30,00,000.00 out of the total bid amount of Rs.40,00,000.00 in the account of the panchayat and another cheque of Rs.10,00,000.00 had been handed over to the panchayat on 9/7/2024 before the contractor started cutting of trees on 10/7/2024. It is, therefore, contended that there was no occasion for the suspension of the petitioner.