GURNAM SINGH Vs. KAMALJIT KAUR AND ANR

JUDGEMENT

(1.) This appeal is directed against order of Deputy Commissioner-cum-Election Tribunal, Patiala dated 3.6.2009 by which election petition filed by Kamaljit Kaur (respondent No. 1) challenging the election of Gurnam Singh (appellant) to the post of Panch of Gram Panchayat Village Hajipur, Block Bhunerheri, Tehsil and District Patiala has been allowed and respondent No. 1 has been declared to be elected in place of the appellant as a member of the Panchayat from General Category.

(2.) The material facts of the case are that General elections to constitute Gram Panchayat in the State of Punjab were held on 26.5.2008 including village Hajipur, Block Bhunerheri, Tehsil and District Patiala which comprises of a Panchayat of five panches in which 3 seats were meant for General category and 2 seats for General category (women). Total 18 candidates filed their nomination papers for five seats out of which after scrutiny, 10 nomination papers were found to be valid. Five candidates contested in the General category and five filed their nomination papers for 2 seats of General Category (women). Out of the aforesaid 10 candidates, those who had contested for three seats in General Category, are as under:

(3.) Similarly, the following five nomination papers were filed for two reserved seats in General category (Women).