CHANDRASHEKHAR MEWARA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Though the matter was listed in the 'Fresh' category, upon the joint request of both the counsel, the matter was heard finally on 27/11/2024.

(2.) This writ petition has been filed by the petitioner under Article 226 of the Constitution of India challenging the order dtd. 1/7/2024 passed by the respondent no. 2, Joint Secretary-cum-Deputy Commissioner (Enquiry), Rural Development and Panchayati Raj Department, Jaipur, whereby the petitioner has been suspended from the post of Sarpanch.

(3.) Briefly stated, the facts of the case are that the petitioner was elected as Ward Panch while his wife was elected as the Sarpanch of the Gram Panchayat Ghanerao, in 2015. On 1/4/2015 (Annex.1), an FIR was lodged against both the petitioner and his wife alleging that his wife did not have the requisite educational qualification of having passed Class VIII and that, while submitting the nomination form of the wife of the petitioner, she submitted a transfer certificate of Class VIII, which was allegedly a forged document.