TARSEM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenge in the instant intra Court appeal is to the order dtd. 11/3/2024 passed by the learned Single Judge, whereby the writ petition filed by the appellant was dismissed.

(2.) Before the learned Single Judge, the appellant had sought quashing of the orders dtd. 26/12/2023 and 21/2/2024 (Annexures P7 and P-9 with the writ petition) passed by the respondent-authorities alleging them to be illegal and against the provisions of law.

(3.) The facts in brief are that the appellant was elected as a Sarpanch of Village Tamaspura, Block Nagpur, District Fatehabad in 2022. In a complaint submitted by respondent No.5 in respect of the alleged forged matriculation certificate of the appellant having been produced by her at the time of contesting the election, respondent No.3-Deputy Commissioner took cognizance and ordered an inquiry into the matter. Pursuant thereto, the Block Development and Panchayat Officer (BDPO) had submitted his report to the Deputy Commissioner. A show cause notice was issued to the appellant and after hearing the appellant, respondent No.3-Deputy Commissioner, while exercising the power under Sec. 51(3) of the Haryana Panchayati Raj Act, 1994 (for short 'the Act'), ordered his removal from the Post of Sarpanch vide order dtd. 26/12/2023. The appellant filed an appeal against the said order, but respondent No.2-Divisional Commissioner, Hisar, Division, Hisar, dismissed the said appeal on 21/2/2024.