KRISHAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) With the consent of both the parties, the matter is finally heard and decided at this stage.

(2.) Petitioner has preferred the present writ petition claiming the following reliefs:-

(3.) The core fact of the matter is that the petitioner is an elected Sarpanch of Gram Panchayat of Manakkhedi, Panchayat Samiti Pilibanga, District Hanumangarh for the period of 2015 to 2020. The petitioner has challenged the suspension order dtd. 20/5/2019 which reads as follows:-