LALI DEVI Vs. MONIKA

JUDGEMENT

(1.) This writ petition under Article 227 of the Constitution of India has been filed assailing the legality and validity of the order dtd. 18/1/2022 passed by learned Civil Judge, Khetri, Jhunjhunu whereby an application filed by the petitioner- defendant no. 3 seeking appointment of Commissioner in an election petition filed by the respondent no. 1 under Rajasthan Panchayatiraj Act, 1994, has been dismissed.

(2.) The facts in brief are that election of the petitioner as Panch, Gram Panchayat, Sultana Ahiran, Tehsil Buhana, District Jhunjhunu came to be challenged by respondent no. 1 by way of an election petition inter alia on the ground that on the day he filed nomination paper, he did not have Pukka bathroom in his house. During the course of trial, the petitioner filed an application dtd. 14/12/2021 seeking appointment of site Commissioner. The application has been dismissed by the learned trial Court vide its order dtd. 18/1/2022, impugned herein.

(3.) Heard. Considered.