JASJIT SINGH Vs. DIRECTORATE OF GURDWARA ELECTIONS

JUDGEMENT

(1.) The captioned writ petitions lay challenge to two orders passed by respondent no. 1, i.e., the Directorate of Gurudwara Elections. The first order, which is dated 02.02.2012, is specific to the petitioners. This order bears a common date, which is, 02.02.2012. There are, however, two separate orders passed qua each of the petitioners. The second order, to which, challenge is laid in both writ petitions is order dated 06.02.2012, once again, passed by respondent no. 1; thus though is a common order.

(2.) It may be important to note, at the very outset, that in writ petition no. 1074/2012, my predecessor, vide order dated 23.02.2012, has already rejected the petitioners' prayer for quashing the order dated 02.02.2012 passed by respondent no. 1 qua them. By the very same order a limited notice was issued qua the other aspect, which is, the challenge laid to the order dated 06.02.2012, as it was pending consideration in the other writ petition, which is bearing no. WP(C) 936/2012.

(3.) Shorn of verbiage, the challenge in the captioned writ petitions pertains to applicability of Rule 14 of the Delhi Sikh Gurudwara Management Committee (Election of Members) Rules, 1974 (in short the 1974 Rules). It may be pertinent to note that the said Rule was amended by respondent no. 2 vide notification dated 28.07.2010. Therefore, for the sake of convenience, I would be referring to the earlier Rules as the Unamended Rules and the Rule, post the amendment, as the Amended Rule. WP(C) 1074/2012