AMARJIT SINGH Vs. JOGINDER SINGH AND ORS.

JUDGEMENT

(1.) Appellant-Amarjit Singh was the defeated candidate for the office of Sarpanch of Gram Panchayat, Badbar, Tehsil and District Barnala in the election conducted on 03.07.2013.

(2.) Learned Counsel for the appellant has argued that the Tribunal has taken a hypertechnical approach to dismiss the election petition and has not taken into consideration the fact that the elected candidate has numerous FIRs registered against him under various serious offences.

(3.) The issue for consideration before this Court is as to whether the election petition filed by appellant could be entertained in view of violations of Sections 76 and 80 of The Punjab State Election Commission Act, 1994 (for short the 'Act'). For ready reference Section 76 and80 of the Act are reproduced as under:-