HARMANJEET SINGH SANDHU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through the instant writ petition, the petitioners herein pray for the issuance of a writ of Mandamus for directing the official respondents to allow the petitioners to take oath under Sec. 35 of the Municipal Corporation Act, 1976, as they are duly elected Councillors and further to allow to participate them in the elections to the posts of Mayor, Senior Deputy Mayor and Deputy Mayor.

(2.) The respondent had notified the Election Schedule for conducting the elections to elect the members of Municipal Corporations, Municipal Councils and Nagar Panchayat within the State of Punjab and same were conducted on 21/12/2024. It is relevant to mention that the last date for the filing of nomination was 12/12/2024, whereas, 13/12/2024 was the date for scrutiny of nomination papers.

(3.) The present petitioners had filed nomination papers for the election and their nomination papers were accepted. They were duly declared elected as unopposed, thus as Councillors. In consequence, theretos the apposite winning certificates (Annexure-2 to Annexure-9) were issued by the Returning Officer concerned.