MANJIT KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner has invoked the writ jurisdiction of this Court to challenge the result Annexure P-3, attached with this petition vide which respondent No. 5, Presiding Officer-cum-Returning Officer, has declared respondent No. 7 as sarpanch of village Jolly, Tehsil Naraingarh, District Ambala.

(2.) THE brief facts leading to the filing of this writ petition are, that the election for the post of sarpanch of village Jolly, Tehsil Naraingarh, District Ambala, was held on 12.6.2010 through electronic voting machines (EVM).

(3.) WHEN the votes of booths were counted, there were 535 valid votes in booth No. 136, and 687 valid votes in booth No. 137. Thus, total valid votes polled were 1222.