RUPINDER KAUR Vs. SARAVJEET KAUR

JUDGEMENT

(1.) By this petition, the petitioner challenges the order of the learned Civil Judge (Senior Division), Sirsa, dtd. 14/3/2017, by which the petition filed by her under Sec. 176 of the Haryana Panchayati Raj Act, 1994 (hereinafter referred to as the election petition), challenging the election of respondent no.1 herein, has been dismissed.

(2.) The challenge to the said respondents' election was essentially on the ground that 177 votes were illegally cancelled by those carrying out the counting process and the rejected votes were not shown to the Returning Officer or to the petitioner, despite a request made in that regard.

(3.) It was further contended that some of the votes polled in favour of the petitioner, Rupinder Kaur, were 'placed in the bundle of winning candidate' and that the officials who were counting the votes were actually in connivance with respondent no.1.