ZILE SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) VIDE this order two writ petitions (C. W. P. Nos, 2263 and 2272 of 1992) are being disposed of.

(2.) IN these writ petitions, petitioners are mostly Government servants and in one of the petitions some of the petitioners are employees of Semi-Government Corporations. They have been appointed as Presiding Officer for holding elections of Lok Sabha and State Assembly in the State of Punjab which are scheduled to be held on February 19, 1992. Annexure P-1 in CWP No. 2263 is the order dated February 11, 1992 passed by District Election Officer (Deputy Commissioner) Sangrur. This order has been passed in the exercise of powers under Section 26 of the Representation of the People Act (for short called 'the Act' ). Conditions for deputing such persons as Presiding Officers are also mentioned in this order. Some of them may be noted :

(3.) FOR paucity of time notices could not be issued to the respondents and we have given full hearing to counsel for the petitioners. 3a. Three questions have been argued by counsel for the petitioners which are briefly noticed as under:-