CHARANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) We have heard the learned counsel for the parties at length and perused the record of the case.

(2.) When there are two offices of Vice-President of a Municipality and both such offices are to be filled: -

(3.) According to the petitioner, after the counting of the votes as eight and eight in favour of both the candidates, the Convener under the pretext of consulting the rules, adjourned the meeting for 15 minutes. When the group of the petitioner returned to the meeting after the adjournment, they were told that the proceedings had been completed and a copy of the same will be supplied to them later on. On hearing this, the group of the petitioners walked out from the meeting. The proceedings of the meeting were not supplied to the members of the group of the petitioner. On 3.4.2003, the petitioner learnt about the issuance of the notification dated 2.4.2003 (Annexure P-2) notifying that respondent No. 4 is the President of the Municipal Council.