ANJU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the instant civil writ petition filed under Article 226 of Constitution of India, inter alia, is for issuance of a writ in the nature of Mandamus for directing respondents not to interfere in the functioning of the petitioner as Vice Chairman, Panchayat Samiti, Sirsa and permit her to exercise all powers and discharge duties of Chairman during the suspension period of Chairman.

(2.) Briefly, petitioner is stated to have been elected as the member of the Panchayat Samiti, Sirsa and subsequently she was elected as a Vice Chairman of the said Samiti, whereas one Sh. Krishan Kumar was elected as the Chairman of the Panchayat Samiti, Sirsa.

(3.) In the aforementioned circumstances, petitioner has filed the present writ petition before this Court, seeking relief(s) as noticed hereinabove.