Surinder Kaur vs State of Punjab and Others

Kanwaljit Singh Ahluwalia, J.—Counsel for the Petitioner has submitted that at this stage, service upon Respondents No. 5 and 6 can be dispensed with and he will confine his prayer only to the extent that during the pendency of the appeal, notice dated 23.11.2010 (Annexure P-8) be kept in abeyance and meeting proposed be postponed.

Issue notice of motion.

On the asking of the Court, Shri Anil Sharma, Additional Advocate General, Punjab accepts notice on behalf of Respondents No. 1 to 3. Shri Raj Kumar Garg, Advocate has caused appearance for Respondent No. 4 - caveator.

The primary grievance spelt out by the Petitioner is that vide order dated 7.10.2010 (Annexure P-7), Director, Rural Development and Panchayat Department, Punjab has suspended the Petitioner from the office of Sarpanch of Gram Panchayat Badali, Block Kharar, District Mohali. Aggrieved against the same, the Petitioner has preferred an appeal which is scheduled for hearing on 20.12.2010. Counsel states that during the pendency of the appeal, hurriedly the Respondents have fixed meeting for holding election of authorized Sarpanch. Counsel states that it will defeat the prayer made by the Petitioner in the appeal.

After hearing Counsel for the parties, the present writ petition is disposed of by directing the Respondents to keep the notice dated 23.11.2010 (Annexure P-8) in abeyance and postpone meeting to hold election to the office of authorized Sarpanch till appeal filed by the Petitioner is decided.

Counsel for the Respondents, at this stage, submit that hearing and disposal of the appeal be made time bound. Counsel for the Petitioner has no objection thereto. The Appellate Authority shall decide the appeal within three months.