DHARAMPAL SINGH Vs. JAGTAR SINGH

JUDGEMENT

(1.) This appeal is directed against order of learned Deputy commissioner-cum-Election Tribunal, Patiala, dated 07.1.2009, whereby an election pettion filed by the appellant was dismissed.

(2.) Briefly stated, the facts of the case are that election for the post of seven panches of Gram Panchayat, Paharpur, was notifed which included three posts for General Category, one post for Woman Category, one post for Scheduled Caste Category, one post for Scheduled Caste (Women Category) and one post for Backward Class Category. Four persons contested against three posts for General Category and secured votes as under :- <FRM>JUDGEMENT_2688_TLP&H0_20101.html</FRM>

(3.) As against one post of General Category (Woman), two candidates were in the fray who polled votes as under :- <FRM>JUDGEMENT_2688_TLP&H0_20102.html</FRM>