Rameshwar Singh Malik, J. - (1.) Following five identical writ petitions bearing No. 9987, 10459, 10943, 14399 and 15971 of 2016, are being disposed of vide this common order, as the issue involved in all these writ petitions is exactly the same. However, for the facility of reference, facts are being culled out from CWP No. 15971 of 2016 (Surjit Kaur v. State of Punjab and others).
(2.) Feeling aggrieved against the impugned order, appointing Administrator for the Gram Panchayats, petitioners have approached this Court by way of instant writ petitions.
(3.) Learned counsel for the State has brought to the notice of this Court a judgment dated 30.09.2015 passed by this Court in ' Binder Kaur v. State of Punjab and others' 2016 (1) R.C.R. (Civil) 634 , to contend that since all these petitioners have got an equally efficacious alternative remedy of revision before the Director, Department of Rural Development and Panchayats, Punjab, by way of revision petition under Section 201 of the Punjab Panchayati Raj Act, 1994 ('the Act' for short), they are liable to be relegated to their alternative remedy of revision. However, at this stage, it is clarified by learned counsel for the State that now the powers under Section 201 of the Act, vest with the Secretary to Government of Punjab, Department of Rural Development and Panchayats.;