SEEMA RANI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The present writ petition has been preferred by the petitioner under Article 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing order dtd. 4/1/2019 (Annexure P-3) passed by the Election Tribunal -cum- Civil Judge (Junior Division), Ferozepur Jhirka (for short, 'Tribunal').

(2.) I attest to the accuracy and integrity of this document Respondent No.3 further alleged that date of birth of petitioner is 3/6/1996 and school transfer certificate issued by the Head Master, Government Middle School, Rangala Rajpur is forged and fabricated. She alleged that Returning Officer/ARO did not consider her objections at the time of scrutiny of nominations and illegally accepted the nomination form of petitioner for the post of Sarpanch, Gram Panchayat, Dhamala and allotted the symbol to her.

(3.) The election petition filed by respondent No.3 was contested by the petitioner who denied the allegations/objections raised by respondent No.3.