NARESH KADYAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, who claims to be a registered voter of Gram Panchayat of village Siwan, Distt. Jhajjar and a social and animal welfare activist, has filed the present petition praying for quashing Sec. 8(2)(a) of the Haryana Panchayati Raj Act, 1994 (for short, 'the Act'). It is stated that this provision, as per which, the Sarpanch is to be directly elected by the voters of the Gram Sabha is contrary to the basic structure of the Constitution.

(2.) The impugned Sec. 8(2)(a) of the Act is reproduced below:

(3.) We repeatedly asked Ld. Counsel as to how a direct election to the post of Sarpanch is violative of the Basic Structure of the Constitution. He was not able to substantiate his plea.