SAVITRI BAI Vs. SARITA SINGH

JUDGEMENT

(1.) Order dated 09.01.2017 passed by the Additional Collector cum Specified Officer under Sec. 122 of the M. P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993, is being challenged. Vide impugned order the Specified Officer while partly allowing the objection raised on behalf of the petitioner, has rejected her plea that the election petition is not tenable against her election as President, Janpad Panchayat.

(2.) That elections were held for the posts of Janpad Panchayat Member across various Wards of Janpad Panchayat, Bina. The results were declared on 27.02015; whereby, the petitioner was declared elected from Ward No.4; whereas, respondent No.1 was elected from Ward No.16. Thereafter election for the post of President Janpad Panchayat was held amongst the members, wherein the petitioner were declared elected as President on 09.03.2015.

(3.) Aggrieved respondent No.1 filed an election petition against the election of the Petitioner as President and as Ward Member and against the election of respondent Nos.2, 3, 4 and 5. The election petition was filed on 07.04.2015.