MANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS civil writ petition filed under Article 226/227 of the Constitution of India prays for issuance of a writ in the nature of certiorari for quashing Order dated 1.12.2008 (Annexure P-1) and Order dated 22.12.2008 (Annexure P-2).

(2.) UNDER Order dated 1.12.2008 (Annexure P-1), the Director, Rural Development and Panchayat Department, Punjab, on having received a complaint against the petitioner who is a Panch in village Pharwahi, District Sangrur to the effect that FIR bearing No. 175 dated 26.8.2008 had been registered under Section 420 IPC, Police Station, Sadar Ludhiana, suspended the petitioner from the post of Panch.

(3.) LEGALITY of the orders has been challenged on the ground that the orders have been passed without taking into account the relevant facts and circumstances in the context of the provisions of law.