JOGENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner (Jogender Singh) has filed the instant civil writ petition under Articles 226/227 of Constitution of India, inter alia, seeking a writ in the nature of certiorari for setting aside the order dtd. 10/1/2025 (Annexure P-14), passed by Deputy Commissioner, Charkhi Dadri, Tehsil and District Charkhi Dadri (in short 'Deputy Commissioner'), whereby the petitioner has been removed from the post of Sarpanch of Gram Panchayat Sarangpur, Tehsil and District Charkhi Dadri.

(2.) Briefly, the petitioner was elected as a Sarpanch of Gram Panchayat Sarangpur, Tehsil and District Charkhi Dadri, in the panchayat elections held in the State of Haryana in the year 2022.

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