- (1.) The present writ petition has been filed by the petitioner challenging the order/notice dated 19. 12. 2016 and order dated 31. 12. 2019.
(2.) The order dated 19. 12. 2016 was passed by the respondents invoking their power under Section 38 (1) (b) of the Rajasthan Panchayati Raj Act, 1994 (hereinafter referred to as 'the Act of 1994'). The perusal of the said order shows that an enquiry was conducted against the petitioner after issuing a charge-sheet and allegation was levelled with respect to certain irregularities said to be committed while making purchase without following the due procedure.
(3.) The Enquiry Officer-Chief Executive Officer, Zila Parishad submitted his report on 18. 11. 2016 and after holding the petitioner guilty, the order dated 19. 12. 2016 was passed and findings were recorded against the petitioner making her disqualified to contest the election for a period of five years.;