PALVINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petition herein is, inter alia, seeking a writ in the nature of Certiorari for quashing the complaint dtd. 4/12/2023 (Annexure P-6), letter dtd. 11/12/2024 (Annexure P-8), as well as the inquiry proceedings initiated against the petitioner.

(2.) Briefly, the petitioner was elected as the Sarpanch of the Gram Panchayat of Village Habri, Tehsil Pundri, District Kaithal, and held the office from the year 2016 until 25/2/2021. Thereafter, one Smt. Rajvir Kaur was elected as the Sarpanch. It is submitted that the private respondents, being inimical towards the petitioner, submitted a complaint dtd. 11/1/2021 (Annexure P-1) to the Hon'ble Chief Minister, Haryana, levelling allegations of irregularities and corruption in the execution of various development works during the petitioner's tenure as Sarpanch. The said complaint was inquired by respondent No.4 - Sub Divisional Officer (Panchayati Raj), Kaithal, who, vide Inquiry Report dtd. 7/2/2022 (Annexure P-2), submitted that recovery of Rs.36,000.00 and Rs.3,500.00 was liable to be made from the petitioner. Petitioner states that he has already deposited the said amount of Rs.39,500.00 in the Bank Account of the Gram Panchayat, Habri.

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