NISHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of CWP-10210-2024 titled as Nisha vs State of Haryana and others as well as CWP-17624-2024 titled as Nisha vs State of Haryana and others, as both the cases involve common questions of law and facts.

(2.) Prayer in CWP-10210-2024 titled as Nisha vs State of Haryana and others, is for issuance of a writ in the nature of certiorari for setting aside the order dtd. 16/3/2024 (Annexure P-6) passed by the learned Deputy Commissioner, Palwal; whereby, the petitioner has been removed from the post of Sarpanch.

(3.) Prayer in CWP-17624-2024 titled as Nisha vs State of Haryana and others, is for issuance of a writ in the nature of mandamus for directing the respondents to consider the 10th Class Certificate of Urdu Education Board, as recognized for the purposes of educational qualification, of the petitioner.