S UMRAO SINGH Vs. DARBARA SINGH

JUDGEMENT

(1.) THIS order will dispose of this petition under Section 81 of the Representation of the People Act. 1951 (hereinafter referred to as 'the Act' ).

(2.) THE petitioner is Umrao Singh, who is defeated by respondent No. 1, Shri darbara Singh (hereinafter referred to as the respondent ). The petitioner as well as 10 other candidates including respondent No. 1 contested the election to the punjab Vidhan Sabha (Assembly) from Nakodar Constituency, District Jullundnr. The petitioner polled 8,437 votes, whereas the respondent polled 11,755 votes the petitioner contested the election on Congress ticket, ami the respondent as an independent candidate.

(3.) BEFORE us, all other contentions have been dropped excepting one, namely, that the respondent, being trie Chairman of the Panchayat Samiti, at the relevant time, held an office of profit under the Government, inasmuch as he was paid a sum of rs. 100 per mensem as consolidated allowance in pursuance of a notification dated the 21st of August, 1965, published in the "punjab Government Gazette", dated the 27th of August, 1965 (Part 111, p. 929 ).