RAJESH KUMAR BANSHKAR Vs. MALTI PARMAR

JUDGEMENT

(1.) THIS petition has been preferred for quashment of Annexures P-5, p-6, P-8 and P-10 by the present petitioner whose election on the post of member of Janpad Panchayat, Kanjariya was challenged and has been set aside by the impugned order.

(2.) THE Collector- cum- Specified Officer, Dindouri vide order (Annexure P-6), dated 17th of January, 2006 directed for recounting in the election petition. On recounting the election petitioner is found to have secured 567 votes as against 562 votes secured by the present petitioner. Accordingly, the election petitioner was declared elected vide Annexure P-8, dated 10-2-2006. Annexure P-10 is the report of recounting. Thus, Annexures P-6, P-8 and P-10 are under challenge in the present writ petition.

(3.) SHORT facts of the case are that the petitioner and respondents contested the election for the post of Member of Janpad Panchayat Karanjiya district Dindouri Ward No. 9. The election was held on 19-1-2005. Petitioner was found to have secured highest votes in counting and was, therefore, declared as Member of Janpad Panchayat from Ward No. 9.