MAJOR SINGH Vs. PRESIDING OFFICER, ELECTIDON TRIBUNAL

JUDGEMENT

(1.) This appeal is directed against order of learned Election Tribunal (Addl. Deputy Commissioner), Sangrur, dated 30.12.2008, whereby an election petition filed at the instance of five persons, namely, Harpal Singh, Zila Singh, Sukhdev Singh, Tarsem Singh and Lajjo Devi (respondents herein) has been allowed.

(2.) Election to constitute Gram Panchayat Bushera, was held on 26.5.2008 in which total nine Panches were elected including the election petitioners and the appellant herein. In order to elect Sarpanch, a meeting was convened on 20.7.2008 in which appellant Major Singh was elected AH the petitioners filed C.W.P No. 13195 of 2008 on 28.7.2008 before this Court seeking a writ in the nature of mandamus directing the respondents to hold the meeting of Panches to elect the Sarpanch and to declare Harpal Singh (petitioner No. 2) as Sarpanch without any delay as he is having majority of five Panches, whereas the opposite group has the support of four Panches, but the official respondents are not holding the meeting to elect the Sarpanch at the instance of Ruling Party and on that pretext, no meeting was held on 20.7.2008 as the Election Officers are dilly-dallying the meeting in order to elect Major Singh clandestinely. The said writ petition was disposed of by this Court on 29.7.2008 with the following order:

(3.) In the case of Gurmeet Singh and Ors. (supra), this Court had issued following directions: