SATPAL SINGH Vs. DALJIT KAUR AND ORS

JUDGEMENT

(1.) This order shall dispose of two appeals bearing FAO No. 1960 of 2008 ( Satpal Singh v. Daljit Kaur and Ors.) and FAO No. 1963 of 2008 (Daljit Kaur v. Satpal Singh and Ors.), which are filed against the order of Election Tribunal dated 02.7.2008, whereby an election petition filed by Daljit Kaur against Satpal Singh and Ors. under Sections 74 and 76 of the Punjab State Election Commission Act, 1994( for short, 'the Act') for setting aside the election of Satpal Singh respondent No. 2. from the post of Panch of village Shergarh, District Fatehgarh, was allowed and election of Manjit Kaur as Lady Panch was set aside and she was declared elected as Panch in the General Category .whereas seat of Lady Panch of Gram Panchayat Shergarh, District Fatehgarh Sahib, was declared vacant.

(2.) Aggrieved against the order of the Election Tribunal, both the election petitioners as well as respondent No. 2. Satpal Singh have preferred the present appeals in which both of them have raised the same objection that no procedure has been followed by the Election Tribunal before passing the impugned order.

(3.) For the purpose of deciding the dispute between the parties, the facts are extracted from FAO No. 1960 of 2008 (Satpal Singh v. Daljit Kaur and Ors.).