GURWINDER SINGH Vs. KULWARAN SINGH GILL AND OTHERS

JUDGEMENT

(1.) This appeal has been filed against the order dated 12.5.2015 of the Election Tribunal, Balachaur allowing an election petition filed by the respondent No.1.

(2.) The admitted facts are that the election of Sarpanch, Village Gram Panchayaat Thandian, Tehsil Banga, District S.B.S Nagar was fixed on 3.7.2013. The respondent No.1 had also filed his nomination for the post of Panch from ward No.7. His nomination was rejected and he had filed election petition alleging that his nomination papers were wrongly rejected. The election petition having been allowed the appellant is before this Court.

(3.) Counsel for the appellant has argued that respondent No.1 was working as a teacher in the school which was covered 95% grand-in-aid and consequently, would be barred under Section 208 of the Punjab Panchayati Raj Act, 1994 (for short 'the Act') which is reproduced here in below :-