Mehinder Singh Sullar, J. - (1.) CONCISELY , the facts, which need a necessary mention for the limited purpose of deciding the core controversy, involved in the instant writ petition and emanating from the record, is that in the wake of General Gram Panchayat Election, Petitioner Jaswinder Kaur was elected as Sarpanch of village Jalvehra, Block Sirhind, District Fatehgarh Sahib, in view of the provisions of The Punjab Panchayati Raj Act, 1994 (herein after to be referred as "the Act").
(2.) THE Block Development and Panchayat Officer, Sirhind, District Fatehgarh Sahib -Respondent No. 4 (for short "the BDPO"), on written request of Sukhwinder Singh and Sher Mohammad, submitted its report dated 10.02.2011 to the District Development and Panchayat Officer, Sirhind, Fatehgarh Sahib -Respondent No. 3 (for brevity "the DDPO) to the effect that the quorum of the members of the Gram Panchayat is not complete and the grants are lying unutilised, hampering the development of the village. So, Respondent No. 4 requested that some official be appointed for spending the grants of the Panchayat and for perusing the cases of ejectment of shamlat land. In the wake of receipt of report from Respondent No. 4, Respondent No. 3 sent a letter dated 14.02.2011 and directed the Sarpanch and member panchayat to start the development work within a period of 15 days but in vain. Finding no alternative, Respondent No. 4 appointed Bhagat Singh, S.E.P.O, Block Sirhind as Administrator of the Gram Panchayat for a limited purpose to utilise the grant of Rs. 1 lac under RDF scheme for construction of pucca streets and drains (Naali) and for a limited period i.e till 05.04.2011, vide impugned order dated 08.03.2011 ( Annexure P3).
(3.) THE Petitioner did not feel satisfied and preferred the instant writ petition, challenging the impugned order (Annexures P3), invoking the provisions of Article 226/227 of the Constitution of India.;