SHUBH LATA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition is preferred at the instance of three petitioners, who are aggrieved against the notification No.SEC-(PS)-SA-2018 (Annexure P-7) by which respondents No.6 to 8 were declared elected as Members of the Panchayat Samiti of Dharkalan and have also prayed that their election may be declared as illegal and they should be declared elected as such.

(2.) In brief, the general election for the Zila Parishad, Panchayat Samiti for the year 2018 was held on 19.09.2018 in the State of Punjab. The elections were to be governed by the provisions of the Punjab Panchayat Election Rules, 1994 ('Rules' - for short).

(3.) The controversy involved is in regard to the election of the present petitioners, who had contested from Zone 3, 5 and 11. They contested the election for the post of Panchayat Samiti from the political party (BJP) and according to them they had defeated their nearest rival of the Congress party in the said election in which the result was declared on 21.09.2018.