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Kuldeep Kaur Sarpanch vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 6 October 2020 · Citation: (2020) 10 P&H CK 0026

HON’BLE JUDGES
Harsimran Singh Sethi, J · Lavanya Paul, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 14871 Of 2020
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Judgment

6 paragraphs · 308 words

Harsimran Singh Sethi, J

In the present writ petition, the impugned order dated 11.09.2020 (Annexure P/1) has been passed by the District Development and Panchayat Officer, Patiala. Learned counsel for the petitioner very fairly submits that the petitioner has a remedy of appeal before the Director Rural Development and Panchayat Department, Punjab against the said impugned order but, as the Director Rural Development and Panchayat Department, Punjab was not holding the office due to Covid-19, he has filed the present writ petition.

Learned State counsel submits that she has instructions to submit that the Director, who is currently discharging the duties of the said post, is perfectly healthy and in case, the petitioner approaches the Director, an appropriate order in respect of his grievance, will be passed by the Director Rural Development and Panchayat Department, Punjab expeditously.

Faced with this situation, learned counsel for the petitioner submits that he be allowed to withdraw the present writ petition with liberty to approach the Director Rural Development and Panchayat Department, Punjab for the redressal of grievance against the impugned order dated 11.09.2020 (Annexure P/1) passed by the District Development Officer, Patiala. Learned counsel further submits that as the Administrator has been appointed for the period of 45 days, in case, his appeal is not heard and decided immediately, the same will be rendered infructuous.

Keeping in view the same, it is directed that the Director Rural Development and Panchayat Department, Punjab will pass an appropriate speaking order on the appeal/representation to be filed by the petitioner impugning the order dated 11.09.2020 (Annexure P/1) passed by the District Development and Panchayat Officer, Patiala within a period of seven days from the date of filing of the said appeal/representation. Needless to say, all the parties will be heard before passing the said order.

The present petition stands disposed of in above terms.