AJIDA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petition herein is, inter alia, for issuance of a writ in the nature of Certiorari for setting aside order dtd. 23/6/2023 (Annexure P-5) passed by the learned Deputy Commissioner, Nuh, whereby the petitioner has been removed from the post of Sarpanch of Gram Panchayat, Village Dalawas, Tehsil Tauru, District Nuh, Haryana.

(2.) Briefly, the petitioner was elected as Sarpanch of Gram Panchayat, Village Dalawas, on 2/11/2022. Subsequently, respondent No. 6 - Saheen Khan lodged a complaint against the petitioner alleging that the educational qualification certificate submitted by her, showing her to be 8th class pass from Saraswati Shiksha Sansthan (Junior High School), Roshanpur, District Gautam Budh Nagar (Uttar Pradesh), was forged and fabricated.

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