LILURAM Vs. STATE ELECTION COMMISSION, RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties through video conferencing. Perused the material available on record.

(2.) Learned counsel for the petitioners stated that the Chairman of Municipal Board, Bhadra passed away on 20.04.2021 due to COVID-19. Learned counsel further stated that as per provisions contained in Section 50 of the Municipal Act, 2009, if the post of the Chairman is vacant for any reason whatsoever then, it is necessary to held by-election for the vacant post within a period of 60 days by the elected members of the Institution, as mentioned in Annexure-1. Learned counsel also stated by Annexure-4, communication by the Director and Special Secretary, Department of Local Body, DLB to the State Election Commission, Secretariat, Jaipur has been sent for the purpose of conducting the by-election for the vacant post of Chairman on account of death of Shri Hauji Dawood Kha Qureshi, the then Chairman, who passed away on 20.04.2021.

(3.) Learned Government Counsel Mr. Rajesh Parihar puts in appearance on behalf of Respondent No.2.