AJIT SINGH Vs. RAVINDER SINGH

JUDGEMENT

(1.) This application has been filed under Section 5 of the Limitation Act for condonation of delay in filing the appeal. Application is accompanied by an affidavit. In view of reasoning given in the application, it is allowed and delay of 21 days in filing the appeal is condoned. On request, appeal is taken up for hearing.

(2.) It is apparent from the records that the appellant was defeated in the election for the post of Sarpanch by a margin of 77 votes.

(3.) By raising some technical objection, he had filed the election petition, which was dismissed vide order under challenge. It has been found as a matter of fact by the Tribunal below that the respondent, despite being a Scheduled Caste, was eligible and competent to contest the election for the post, which otherwise was meant for general category. To say so, reliance has been placed upon a circular dated June 27, 2003, issued by the State of Punjab. It has further come on record that to contest election for the post of Sarpanch, respondent had deposited Rs. 100/-, which was the requisite fee. No case is made out for interference in the pure findings of fact. Dismissed.