KARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall deal with CWP Nos. 10804 of 2008, 10877 of 2008 and 11431 of 2008.

(2.) IN CWP No. 10804 of 2008, the petitioners, who contested the election for the seat of Panch of Gram Panchayat of Village Moond Khera and secured 2 and 108 votes, respectively, and were declared defeated, have filed this petition for quashing the election result, whereby respondent No. 6 (Amar Singh) and respondent No. 7 (Hasan Ali) have been declared elected by the Presiding Officer, who had secured 49 and 21 votes, respectively, the same being unconstitutional, illegal and void; and further for quashing the Instructions dated 26.6.2003 (Annexure P3) issued by the Secretary to Government Punjab, Rural Development and Panchayat Department, Chandigarh, on the basis of which the above-said result was declared.

(3.) IN the Panchayat elections held on 26.05.2008, nine candidates,including the petitioners contested against the aforesaid five seats of Panches. Two candidates nominated themselves for one seat reserved for Scheduled Caste and three candidates for two seats reserved for 'Women'. The remaining four candidates contested the election as General Category candidates. In the said election, the aforesaid nine candidates secured votes as follows :-