PRAKASH CHANDRA RAMOLA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In the above two writ petitions, primarily the order challenged is common and therefore both the petitions are being decided by this common order. However, for the sake of convenience, the facts of Writ Petition (M/S) No. 1385 of 2019 will be referred in this order.

(2.) The petitioner before this Court in Writ Petition (M/S) No. 1385 of 2019 is the Vice Chairman of Zila Panchayat, Uttarkashi. He has been functioning as Vice Chairman consequent to the elections held of the local bodies in the year 2014, when he was elected as Vice Chairman.

(3.) Meanwhile, respondent no. 8 who was the elected Chairman of Zila Panchayat, Uttarkashi wanted to contest for the coming election of Nagar Palika Parishad, Barkot, District Uttarkashi and for that reason under requirement of law, she moved an application for deletion of her name from the electoral rolls of Village Panchayat, Kanseru. Consequent to her application, her name was deleted from the electoral rolls of Village Panchayat, Kanseru, although on her consequent application for inclusion of her name for Nagar Palika Parishad Barkot, no action has been taken.