MANJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) It is contended that petitioner is contesting the election of Sarpanch in Village Palasaur Khurd in Block Tarn Taran, District Tarn Taran as a candidate of Shiromani Akali Dal. It is averred that there is likelihood of the nomination paper of the petitioner being rejected under the political influence.

(2.) It is the prime duty of the Chief Election Officer, Punjab and Director General of Police, Punjab to ensure that process of elections be carried out in a transparent, fair and impartial manner. For this purpose, it is highly desirable that there be proper videography of the proceedings when the nominations forms for the Panchayat election are presented by the candidates as per calendar and also at the time of counting of votes to maintain transparency and fairness in the election at grass root level qua gram Panchayat Palasaur Khurd.

(3.) It shall be duty of the petitioner's counsel as well as learned State counsel to convey today's order to the concerned quarters, duly attested by the Bench Secretary of this Court.