SOBAN SINGH RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Mr. Sharad Sharma, Senior Advocate assisted by Mr. Pawan Mishra, Advocate for the petitioner, Mr. Subhash Upadhyay, Chief Standing Counsel with Mr. Pradeep Joshi, Standing Counsel for the State and Mr. Rajendra Dobhal, Senior Advocate assisted by Mr. Harishek, Lakhera, Advocate for respondent no.5.

(2.) PETITIONER claims himself as social worker and leader of BJP. He is resident of village Malkot, District Pauri Garhwal. Present Public Interest Litigation is filed by him for following reliefs:

(3.) IT is contended that there are 58 Gram Panchayats in Kshetra Gram Panchayat Pokhra, District Pauri Garhwal. These 58 Gram Panchayats of Pokhra have been divided into 20 wards of Kshetra Panchayat. Members of these 20 wards elect the Pramukh, Kshetra Panchayt Pokhra, District Pauri Garhwal. In 2014 election, the petitioner contested election of Pramukh Kshetra Panchayat, Pokhra. He lost to respondent no.5 by two votes. Respondent no.5 got 11 votes whereas the petitioner got 9 votes.