ANJU BALA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petition herein is, inter alia, seeking a writ in the nature of Certiorari for setting aside order dtd. 20/1/2024 (Annexure P-5) passed by the learned Deputy Commissioner, Kamal, and order dtd. 27/2/2024 (Annexure P-8) passed by the learned Divisional Commissioner, Kamal.

(2.) Briefly, in the year 2022, the petitioner contested the election for the post of Sarpanch of Village Sarwan Majra, Block Indri, District Kamal, which was reserved for the Scheduled Castes category. It appears that at the time of submitting the nomination form, the petitioner submitted her Scheduled Caste Certificate (Annexure P-11). The petitioner won the election and took the oath of office as Sarpanch.

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