PRAKASH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present writ petition, petitioner has sought a writ of quo warranto, seeking directions to suspend Sarpanch of Gram Panchayat Karada, District Jalore (respondent No. 6- Leela Ram Choudhary).

(2.) It has been interalia urged that the respondent No. 6 contested the election on the basis of forged mark-sheet issued by Alok Bal Sikshan Sansthan, Secondary School, Sikar and in furtherance of such FIR, the competent Trial Court has framed charges against him on 30.01.2016.

(3.) Petitioner's grievance is that notwithstanding the fact that the Trial Court has framed charges against the respondent No. 6 on 30.01.2016, neither the respondent - State has taken any action nor has it suspended him.