NIKKI DEVI (FEMALE) Vs. STATE ELECTION COMMISSION (PANCHAYAT)

JUDGEMENT

(1.) This appeal arises out of an election dispute to the office of Mukhiya, Gram Panchayat, Rakiya, Block Sattar Kataiya, Saharsa governed by the provisions of the Bihar Gram Panchayat Raj Act, 2006 and the rules framed thereunder.

(2.) The appellant along with the contesting respondent Chanda Devi was one of the candidates for the office of Mukhiya of the Gram Panchayat in question in the 2016 elections. In the Nomination Form the appellant disclosed that she has completed more than 30 years of age. This Nomination Form was filled up on 4th of April, 2016. Along with the form she also submitted a Notary Affidavit and in Column 6 thereof she disclosed her educational qualification as having passed Matric from a Sanskrit Madhyamik Vidyalaya, Jagatpur, Supaul. In the bio-data form which was to be filled up in terms of the directives of the Election Commission against Column 5 she indicated her date of birth as 1st of January, 1986 and her educational qualification as Matric.

(3.) Her Nomination Form was accepted and she contested the elections and was declared elected.