Jasbir Singh, J. - (1.) (Oral)
(2.) NOTICE of motion. Shri P.S.Chhina, Additional Advocate General, Punjab accepts notice on behalf of the State. In this writ petition, petitioner has laid challenge to the order dated 14.6.2006 (Annexure P/3), vide which, on removal of Sarpanch from her post, Administrator was appointed to manage affairs of the Gram Panchayat village Raipur Peer Bakshwala. Counsel for the petitioner states that under these circumstances, merely because, Sarpanch has been removed, it was not open to the official respondents to appoint an Administrator. To say so, reliance has been placed on ratio of Division Bench judgment of this Court in Nirmala and others v. State of Punjab and others, (CWP No.10822 of 2002), decided on 29.7.2002, wherein it has been so held. Shri Chhina, when confronted with the ratio of the judgment, referred to above, very fairly states that he will advise respondent No.2 to act in consonance with the law and pass an appropriate order. In view of fair stand taken by the State counsel, this writ petition is disposed of and respondent No.2 is directed to look into grievance of the petitioner and pass an appropriate order, keeping in view ratio of judgment in Nirmala's case (supra). Needful be done within three weeks from the date of receipt of a copy of this order. Copy of the order be given dasti under signatures of Court Reader, to the State counsel, for necessary compliance.;