SABNAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant writ petition has been filed under Articles 226/227 of the Constitution of India inter alia seeking issuance of a writ in the nature of Certiorari for setting aside order dtd. 16/1/2024 (Annexure P-6) passed by the Deputy Commissioner, Gurugram, whereby the petitioner- Sabnam was removed from the post of Sarpanch of Gram Panchayat of Village Nunera, Tehsil Sohna, District Gurugram.

(2.) Briefly, the petitioner- Sabnam was elected as Sarpanch of Village Nunera in the elections held in the year 2022. Subsequently, respondent No.6 instituted an election petition and simultaneously she also filed a complaint before the District Authorities alleging that the educational certificates on the basis of which the petitioner contested the elections, were fake.

(3.) In the aforementioned circumstances, the petitioner has filed the instant writ petition before this Court.