PIARA SINGH SARDAR DASAUNDHA SINGH Vs. PUNJAB STATE

JUDGEMENT

(1.) This is an appeal under clause 10 of the Letters patent against an order of a learned Single Judge of this Court dismissing a petition under Article 226 of the Constitution.

(2.) The petition was filed by Piara Singh who is a Sarpanch of village Machrai in Police Station Siri Hargobindpur. He also resides within the block of Siri Hargobindpur and is a voter and duly elected member of Panchayat Samiti of that block. By means of a notification dated 28th April 1961, the Punjab Government constituted block in the District of Gurdaspur for the election of Panchayat Samitis pursuant to the provisions of clause (2) of section 2 of the Punjab Panchayat Samitis and Zila Parishads Act, 1961 (hereinafter to be referred to as the Act). Eleven blocks were constituted in the District of Gurdaspur. Batala is shown as block No. 10 in the Gazette notification while Siri Hargobindpur is shown as block No. 11 (Annexure 'A'). According to section 5 (2) of the Act a Panchayat Samiti shall consist of the following members:

(3.) In August 1961, the election of the Panchayat Samiti took place for the aforesaid block. Respondent Satan Singh was elected as representing the Market Committees in the block from amongst the producer members residing within the jurisdiction of the Panchayat Samiti Siri Hargobindpur. The case of the petitioner was that before the election the Returning and Presiding Officer had issued instructions for the election of such a member from amongst the producer members of the Market Committees of Batala and Qudian and this fact was not denied by the respondents. The Market Committees were constituted by means of Certain notification issued under section 4(1) of the Punjab Agricultural Produce Markets Act, 1939. The area of jurisdiction of the Market Committees of Batala and Qadian as shown in the relevant notifications did not fall within the area of the jurisdiction of Panchayat Samiti. According to the allegations in the petition, the area of Market Committee, Batala, fell within the jurisdiction of Batala block and the Market Committee, Batala, was functioning within Batala Block Panchayat Samiti and had no concern with Siri Hargobindpur block. The Qadian Market Committee was functioning within the jurisdiction of Municipal Committee, Qadian and had nothing to do with Siri Hargobindpur block. The first and the main point that was agitated in the petition was that Satnam Singh respondent No. 4 was not eligible to be elected to the Panchayat Samiti of Siri Hargobindpur as the Market Committee, Qadian was not functioning within the jurisdiction of Siri Hargobindpur Block Panchayat Samiti although he was a producer member of the Market Committee of Qadian. The other objection taken to his eligibility to stand for election was that he was a Sub- Registrar and as such was disqualified from being elected as a member of Panchayat Samiti under section 6(1)(b). Yet a third objection was taken, namely, that as he was a Municipal Commissioner of Qadian he could not stand for election to the Committee of any other notified area by virtue of Rule 7-A of the Punjab Municipal Election Rules.