Rameshwar Singh Malik, J. - (1.) These four identical writ petitions bearing CWP Nos. 18071, 18079, 18080 and 18082 of 2016, are being decided vide this common order, as all these four cases are arising out of similar facts and issues involved therein are also the same. However, for the facility of reference, facts are being culled out from CWP No. 18071 of 2016 (Kamaljit Kaur and others v. State of Punjab and others) .
(2.) Feeling aggrieved against the impugned appellate order dated 25.5.2016 (Annexure P-10) passed by the Secretary to Government of Punjab, Department of Rural Development and Panchayats-respondent No.1, complainants have approached this Court by way of these four similar writ petitions, seeking a writ in the nature of Certiorari, for quashing the impugned order.
(3.) Heard learned counsel for the petitioners. It is a matter of record that identical suspension orders were passed against the private respondents who were members of the Gram Panchayat. These suspension orders were passed by the Director, Rural Development and Panchayats. Genuinely feeling aggrieved, suspended Panches filed their respective appeals before the appellate authority-respondent No.1. After hearing the parties, the impugned orders of even date were passed by the appellate authority, allowing the appeals of the suspended Panches, setting aside their suspension orders. Petitioner No.1, who is Sarpanch of the Gram Panchayat and petitioners No.2 and 3, who were Panches of the same Gram Panchayat, have approached this Court by way of these four writ petitions.;