GURDEV SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner (Gurdev Singh) has filed the instant writ petition under Articles 226/227 of the Constitution of India, seeking issuance of a writ in the nature of certiorari for setting aside the order dtd. 8/4/2024 (Annexure P-8) passed by the Deputy Commissioner, Fatehabad, District Fatehabad; whereby he was removed from the post of Sarpanch of Village Lamba, Tehsil Ratia, District Fatehabad. A further prayer has been made for setting aside the order dtd. 2/5/2024 (Annexure P-10) passed by the Divisional Commissioner, Hisar Division, Hisar; whereby the appeal filed by the petitioner against his removal order dtd. 8/4/2024 (Annexure P-8) has been dismissed.

(2.) Briefly, the petitioner was elected to the post of Sarpanch of Village Lamba, Tehsil Ratia, District Fatehabad. It appears that while submitting his nomination papers, the petitioner submitted his matriculation certificate issued in October, 2019 by the Uttar Pradesh State Open School Board, Prayagraj.

(3.) In the afore-mentioned facts and circumstances, the petitioner has filed the present writ petition before this Court.