VINOD POONIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(2.) As per the pleaded facts, the Panchayat Samiti Rajgarh, District Churu had convened a General Body Meeting for preparation of the Annual Plan for the year 2021-2022 of 15th Finance Commission, and a list of 343 Annual Work Plans was prepared by the General Body.

(3.) Learned counsel for the petitioner submitted that the decision of cancellation of the sanction of financial approval of the disputed works by the Administration and Establishment Committee of Panchayat Samiti, Rajgarh, District Churu was not recalled or reviewed; even then respondent no.3 again sanctioned the financial approval of the disputed works, despite the fact that the same was not admissible in law, according to Sec. 59 of the Rajasthan Panchayati Raj Act, 1994 (hereinafter referred to as 'Act of 1994'); the said Sec. 59 reads as undeer: