KRISHAN LAL & ANOTHER Vs. COMMISSIONER AND DIRECTOR

JUDGEMENT

(1.) The writ petitioners who are the life members of Sanatan Dharam Senior Secondary School, Jind have prayed for quashment of the report submitted by Ombudsman on 3.3.2008 and the voters list dated 29.5.2008 prepared by respondent No.3, as members from S.No.644 to 3296 mentioned in the voters list are not entitled to cast their vote.

(2.) In CWP No.13433 of 2005, this Court appointed an Ombudsman for Sanatan Dharam Sabha/School to finalize the voters list within 3 months. Justice R.K.Nehru (Retd.) Ombudsman directed the Administrator of the School-cum-Deputy Commissioner, Jind to prepare electoral roll strictly in conformity with the observations made by him in his report dated 3.3.2008 that the electoral roll be prepared after due verification of the eligible electors entitled to cast their votes.

(3.) The grievance of the writ petitioners is that electoral roll (Annexure P-20) was not prepared in terms of the Constitution of the School (Annexure P-1).