AJIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this writ petition filed under Article 226 of Constitution of India, inter alia, is for issuance of a writ in the nature of certiorari for setting aside the order dtd. 24/6/2025 (Annexure P-2), whereby the petitioner was removed as Acting Sarpanch of Gram Panchayat Karsaula, Block Julana, District Jind.

(2.) Briefly, previous Sarpanch of village Karsaula, namely, Shri Mahender Singh, was suspended under Sec. 51 of Haryana Panchayati Raj Act, 1994 (in short '1994 Act') by Deputy Commissioner, Jind. It is stated that a proposal to elect petitioner as the Acting Sarpanch of village Karsaula was passed in a meeting held on 10/12/2024 (Annexure P-1) and thereafter petitioner started functioning as the Acting Sarpanch since 11/12/2024.

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