PURAN SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) THE facts in the present case are not in dispute. Name of Puran Singh Petitioner is registered at serial No. 413 of the voters' list of Sarpanches and Panches relating to Market Committee, Kaithal (Gram Panchayat of village Harsola). He is a Sarpanch of that village and is an elector for the purposes of elections of the producer members of the Market Committee, Kaithal. The Petitioner states that he wanted to contest the election to the Market Committee as a producer member.

(2.) ELECTION of members except those from co -operative societies has to be held in accordance with Rule 5 of the Punjab Agricultural Produce Markets (Election to Market Committee) Rules, 1961. Sub -rules (1) and (2) of Rule 5 provide:

(3.) HE has also affirmed that the election has already been held on 4th April, 1965, according to the scheduled programme.