1996 A I H C 2560 ::(1996) ILR 1 P&H 461 ::(1996) 1 RRR 496 ::(1996) 112 Pun LR 303

Punjab And Haryana High Court

Hon'ble Judge(s): Ashok Bhan J. Amarjeet Chaturvedi , J

Punjab panchayati Raj Act (1994) , S.200(2)— Gram Panchayat - Appointment of administrator - Can be made only if Panchayat fails to perform its duties Petitioner sarpanch never found to have failed to perform duties enjoined on him No evidence given by District Development and Panchayat Officer, the appointing authority, as to such non-performance of duties by Panchayat or its sarpanch Order appointing administrator on extraneous reasons i.e. at instance of a member of Legislative Assembly - Is not valid. (Para 10 12)