M.M.KUMAR, J. - (1.) (ORAL)
(2.) NOTICE of motion. Mr.B.S.Rana, Senior Deputy Advocate General, Haryana, who is present in Court, accepts notice on behalf of respondent 1 and 2. This petition, under Article 226 of the Constitution, has been filed for issuance of a direction to respondent 2 to take action against respondent 3 under Section 51 of the Haryana Panchayati Raj Act, 1994 (for brevity, "the Act") because there are allegations that respondent 3, Arshad, is dis-qualified under Section 173 (2) of the Act. The petitioner has placed reliance on two certificates dated 6.8.1984 and 15.8.1984 issued by the school and Health Department respectively. The grievance is still pending C.W.P. No.4729 of 2006 :{ 2 }: before respondent 2 and no final decision has been taken. Without going into the merits of the controversy raised, we are of the view that ends of justice would be met if a direction is issued to respondent 2 to take cognizance of the representation made by the petitioner and if it is found that respondent 3 lacks eligibility qualifications, being below the age of 21 years in accordance with Section 173 (2) of the Act, then suitable action in accordance with law be taken. The needful shall be done within a period of three months from the date a certified copy of this order is served on respondent 2. The writ petition stands disposed of in the above terms.;