JAGIR SINGH Vs. MOHAR SINGH

JUDGEMENT

(1.) The petitioners were elected members of the Gram Panchayat through an election held on 27.6.1983. Their election alongwith other members of the Gram Panchayat was questioned by one Mohar Singh, respondent No. 1 before us, on the ground that Narender alias Bachhu who was elected as one of the members with 179 votes, was not eligible to contest election because of being under-age.

(2.) The prescribed authority found as a fact that Narender alias bachhu was less than 25 years of age and was not entitled to contest the election for the membership of the Gram Panchayat.

(3.) Since it was a composite constituency and the candidates were elected in order of merit on the basis of the number of votes secured by them and the votes secured by Narender alias Bachchu were considered sufficient so as to materially affect the election of the winning candidates, because the last winning candidate had secured 157 votes, so the election of all the elected candidates was set aside.