Punjab-Haryana High Court
Smt.Bharpai Sarpanch vs State Of Haryana And Another on 21 June, 2013
Author: Augustine George Masih
Bench: Augustine George Masih
CIVIL WRIT PETITION NO.13457 OF 2013 :{ 1 }:
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
DATE OF DECISION: JUNE 21, 2013
Smt.Bharpai Sarpanch
.....Petitioner
VERSUS
State of Haryana and another
....Respondents
CORAM:- HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Rakesh Gupta, Advocate,
for the petitioner.
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AUGUSTINE GEORGE MASIH, J. (ORAL)
It is the contention of counsel for the petitioner that against the order of suspension of the petitioner as Sarpanch of Gram Panchayat, Village Tiwala, Tehsil and District Bhiwani, the petitioner has preferred an appeal dated 29.5.2013, Annexure P-4, before the Financial Commissioner-cum-Principal Secretary, Panchayat Department, Haryana. Notice of the appeal was issued for 18.6.2013. Since on the date fixed, the Appellate Authority was not available, the case was adjourned to 16.7.2013.
Counsel for the petitioner states that the charge of the post of Sarpanch is being sought from the petitioner and he, at this stage, would be satisfied if a direction is issued to respondent No.1 to consider and decide the application filed by the petitioner CIVIL WRIT PETITION NO.13457 OF 2013 :{ 2 }:
alongwith his appeal for grant of stay of the impugned order or direction may be issued for deciding the appeal itself and till the decision thereof, status-quo with regard to the charge of the post of Sarpanch be maintained.
In the light of the statement made by counsel for the petitioner and in case the facts as asserted by the petitioner are correct, status-quo shall be maintained with regard to the charge of the post of Sarpanch till the decision of the prayer of the petitioner for stay made in the appeal. Decision so taken on the application for stay of the impugned order or the appeal be conveyed to the petitioner forthwith.
The petition stands disposed of.
Copy of the order be given dasti under the signatures of the Bench Secretary of this Court.
June 21, 2013 ( AUGUSTINE GEORGE MASIH ) khurmi JUDGE