SARBJEET KAUR Vs. KAMALJ IT KAUR

JUDGEMENT

(1.) Challenge is to the order dtd. 12/11/2024 passed by Election Tribunal, Sri Anandpur Sahib whereby the election petition filed by the appellant stands dismissed.

(2.) In State of Punjab, election to Panchayats were held on 15/10/2024. The appellant and respondent No.l contested for the post of Sarpanch of Gram Panchayat Village Khattana, Tehsil Noorpur Bedi, District Roopnagar. Out of total 238 votes, 205 votes were polled. Appellant secured 99 votes. The elected candidate i.e., respondent No.l polled 104 votes. Appellant filed election petition under Sec. 76 of the Punjab State Election Commission Act, 1994 challenging the election of respondent No.l. The election petition has been dismissed vide impugned order.

(3.) Counsel for the appellant submits that the election petition was filed on 29/10/2024. The respondents were summoned for 12/11/2024 and the impugned order was passed on the same day. He submits that not only was the procedure not followed, but the order has been passed in most callous manner, which does not behove of legal authority, that too, deciding the election petition.