PAVITAR SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This petition is filed for seeking a writ in the nature of certiorari for quashing the order dated 16.4.2015 which is apparently a wrong date mentioned in the order as it was communicated to the petitioner on 19.7.2016 whereby the resignation of the petitioner dated 11.5.2016 was accepted by the Secretary, Department of Local Bodies, Punjab.

(2.) In brief, the elections of the Municipal Council (hereinafter referred to as 'Council'), Adampur, District Jalandhar were held in March, 2015 to elect its 13 members. The petitioner contested as an independent candidate from Ward No.9 and was returned. Thereafter, the election of the President was held in terms of Section 20 of the Punjab Municipal Act, 1911 on 11.3.2015 in which the petitioner was elected as the President.

(3.) The controversy started when the petitioner was allegedly forced to sign a communication to the Deputy Commissioner, Jalandhar on 11.5.2016 in respect of tendering his resignation from the post of the President of the Council. The contents of the letter are reproduced as under:-