SIMARPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through the instant writ petition, the petitioner herein prays for the issuance of a writ of Certiorari, thus for setting aside the impugned order dtd. 11/10/2024, whereby the election(s) for the post of Panch and Sarpanch of village Chak Haraj, Tehsil Mamdot, District Ferozepur, has been cancelled, by respondent No.2, inter alia on the ground that the same is illegal, arbitrary and against the principles of natural justice. The petitioner further seeks a mandamus, thus directing the official respondents to hold the elections only for the post of Panches. Factual Background

(2.) Petitioner filed nomination paper for the post of Sarpanch of village Chak Haraj, Tehsil Mamdot, District Ferozepur of Gram Panchayat elections. Respondents No.4 to 10 also filed nomination papers respectively for the post of Panches and Sarpanch.

(3.) The present petition pertains to the election for the post of Sarpanch of village Chak Haraj, Tehsil Mamdot, District Ferozepur. Scrutiny of the nomination papers was completed on 4/10/2024. After scrutinizing the nomination papers of the candidates, respondent No.3, pasted the list of candidates whose nominations were rejected. In the said list, the nomination(s) of respondents No.6 to 8 for the post of Sarpanch became rejected, besides the nomination(s) of respondents No.4, 5, 9 and 10 for the post of Panch became also rejected. The apposite reasons of rejections (supra) became mentioned against their names.