MANJEET KAUR Vs. THE PRESIDING OFFICER AND OTHERS

JUDGEMENT

(1.) Impugned in the present revision is the order dated 5.1.2015, passed by the learned Election Tribunal (Sub Divisional Magistrate), Malerkotla, vide which, while hearing the election petition regarding the election to the post of Panch of Ward No.4, Gram Panchayat Village Tibba, recounting of votes has been ordered.

(2.) I have heard learned counsel for the parties and have also carefully gone through the file.

(3.) It comes out that in this case for the Ward No.4, the winning candidate secured 110 votes, whereas the losing candidate secured 106 votes. Therefore, the margin of victory was only 4 votes. 15 votes were stated to have been cancelled in toto in ward Nos.4, 5 and 6, the result of which was declared jointly. It is not disputed that in this case both the parties have led evidence and that at the time of final stage, re-counting of votes has been ordered. Admittedly, in this case, while cancelling the votes, no reasons were recorded by the Presiding Officer. Therefore, if for his personal satisfaction, the Election Tribunal has ordered the re-counting of votes, this Court should be slow in interfering in the exercise of such discretion by the Tribunal.