USHA DEVI BHATT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through video conferencing.

(2.) Petitioner was elected as Up-Pradhan of Village Panchayat Bhatkanda, Tehsil Jakhnidhar, District Tehri Garhwal in the election held in the month of October, 2019.

(3.) Since the post of Pradhan in the said village was reserved for a person belonging to Scheduled Caste Category and, reportedly there was no person belonging to said Category residing in the said village, therefore, not a single nomination was filed for the post of Pradhan. Consequently, no election was held for the post of Pradhan.