VEER KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) (Oral)

(2.) PETITIONER was elected as a Panch of the Gram Panchayat. A complaint was made against her that she has incurred disqualification as envisaged under Section 175 (1)(q) of the Haryana Panchayati Raj Act, 1994. An enquiry was conducted and the allegation levelled was found to be correct. To say that the petitioner, by giving birth to a third child had incurred disqualification, reliance was placed on birth certificate issued by the Chief Medical Officer (CMO) concerned. It is brought to the notice of this Court that election to fill-up the vacancy caused due to removal of the petitioner had already taken place. No case is made out for interference. Dismissed.