BALDEV SINGH MANN Vs. SURJIT SINGH DHIMAN

JUDGEMENT

(1.) This election petition was filed by the defeated candidate to challenge the election to 87-Dirba (Punjab) Assembly Constituency which was held on February 13, 2002. <FRM>JUDGEMENT_92_AIR(P&H)_2007Html1.htm</FRM>

(2.) The petition under Sections 80 and 81 read with Sections 98, 99 and 100 of the Representation of the People Act, 1951 (hereinafter referred to as 'the Act') was presented by Baldev Singh Mann (hereinafter referred to as Mann) at 11.30 a.m. on April 20. 2002, to challenge the election of Surjit Singh Dhiman (hereinafter referred to as Dhiman).

(3.) Mann pleaded that Dhiman's election was liable to be declared void as Dhiman had committed corrupt practices by obtaining and procuring assistance, for the furtherance of the prospects of his election, from Gurbachan Singh Bachhi (hereinafter referred to as Bachhi) and B.S. Shergill (hereinafter referred to as Shergill) who were in the service of the government and were gazetted officers.