KULWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As identical questions of law and facts are involved, therefore, I propose to dispose of the above mentioned writ petitions, by means of this common judgment, in order to avoid the repetition. However, the factual matrix, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in these petitions, have been extracted from (1) CWP No. 10965 of 2008 titled as ''Kulwant Singh and another v. State of Punjab and others'' for ready reference.

(2.) The contour of the facts, culminating in the commencement, relevant for disposal of the above indicated writ petitions and emanating from the record, is that there were five posts of Panches/members of Gram Panchayat of village Shamsinghwala, Tehsil and District Ferozepur. The petitioners claimed (para 9) that the reservation of seats for elections was made as mentioned here-in- below. It was admitted by official respondent No. 4 :- <FRM>JUDGEMENT_1215_TLP&H0_2011_1.html</FRM>

(3.) The case set up by the petitioners, in brief in so far as relevant, was that in the wake of general Gram Panchayat elections to elect five members of Gram Panchayat of village Shamsinghwala were held on 26.5.2008. After polling the votes of the candidates, the valid votes were counted in each respective category as per reservation and the result was declared on the same day by the Presiding Officer, in view of the provisions of The Punjab Panchayati Raj Act, 1994 (hereinafter to be referred as ''the Panchayati Raj Act''), by virtue of declaration of election result in form IX (Annexure P4) in the following manner:- <FRM>JUDGEMENT_1215_TLP&H0_2011_2.html</FRM>