REKHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner (Rekha) has filed the instant civil writ petition under Article 226 of Constitution of India, inter alia, seeking a writ in the nature of certiorari for setting aside the order dtd. 10/10/2024 (Annexure P-13), passed by Deputy Commissioner, Faridabad (in short 'Deputy Commissioner'), whereby the petitioner was removed from the post of Sarpanch of village Jasana, District Faridabad and also order dtd. 4/12/2024 (Annexure P-15), passed by learned Commissioner, Faridabad Division, Faridabad (in short 'Divisional Commissioner'), whereby the appeal preferred by the petitioner against order dtd. 10/10/2024 (Annexure P-13), was dismissed.

(2.) Briefly, the petitioner was elected as a Sarpanch of village Jasana on 25/11/2022. Respondent No. 5 (Seema) is stated to have submitted a complaint against the petitioner alleging that at the time of contesting the panchayat elections, the petitioner had submitted false and fabricated documents as regards her educational qualification i.e. 8th class pass, which was minimum qualification required for a woman candidate in terms of proviso to Sec. 175 (1)(v) of Haryana Panchayati Raj Act, 1994 (in short '1994 Act').

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