SHER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE two petitions before us have been filed by Sher Singh and 10 others (C. W. P. No. 7619 of 2008) and harjit Kaur and 2 others (CWP No. 7684 of 2008 ).

(2.) THE petitioners in Sher Singh's case had filed nomination papers for election to block Samiti, Patti while the petitioners in harjit Kaur's case had filed papers for Zila parishad, Tarn Taran, for zones which fell in Patti Assembly Constituency.

(3.) THE petitioners had filed their nomination papers well in time and they did not withdraw their papers on May 5, 2008, the date fixed for withdrawal. But they were shocked to find that their names were missing from the list of candidates left in the fray. Only candidates belonging to the ruling party were shown in the said list. The petitioners vehemently assert that their signatures were forged on the withdrawal forms. This was done in connivance with the Returning officer. The candidates belonging to the ruling party were elected unopposed. The successful candidates are respondents 8 to 18 in Sher Singh's case and respondents 9 to 11 in Harjit Kaur's case.