SALOCHANA @ SILOCHNA Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The principal prayer in this petition filed under Article 227 of the Constitution of India is for quashing the impugned orders dated February 22, 2017 passed by the Additional Civil Judge (Senior Division), Fatehabad in case RTD 16-CS dated September 29, 2016 titled Solochana @ Silochna v. State of Haryana and another. By the impugned order the trial Court has allowed the application filed by the 3rd respondent - Ravina w/o Ved Parkash instituted under Order 1, Rule 10 CPC. The second prayer is that Court may pass any other order or direction which the Court deem fit and proper in the peculiar facts and circumstances of the case in favour of the petitioner.

(2.) The brief facts as appear from the petition are that the petitioner was elected as a Sarpanch of Gram Panchayat Daiyer, District Fatehabad. She had submitted her middle class certificate with her nomination papers for contesting the panchayat elections.

(3.) After she was elected as Sarpanch she was issued a show cause notice vide letter dated September 22, 2016 under the provisions of Section 51 (3) (c) read with Section 175 of the Haryana Panchayati Raj Act, 1994 ("1994 Act"). The petitioner claims that the show cause notice has been issued on the basis of a fake inquiry report of the District Development and Panchayat Officer, Fatehabad.