BHUPINDER SINGH BULLAR Vs. DIRECTORATE OF GURDWARA ELECTIONS

JUDGEMENT

(1.) Learned counsel appearing for the Director, Directorate of Gurudwara Elections has produced in a sealed cover the record of election of co-option of members which was held on 09.09.2021.

(2.) It is submitted by learned counsel that for co-option minimum 16 votes were required. He submits that one of the candidates has secured 18 first preference votes and since he has crossed the threshold he is liable to be declared as co-opted.

(3.) Learned counsel further submits that out of the remaining 2 members both of them have not secured the threshold of 16 first preference votes and accordingly the second preference votes are required to be counted to determine the second co-opted member.