VIJENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has filed instant writ petition challenging the order dtd. 9/12/2020 passed by the Addl. Commissioner and Joint Secretary (Inquiry), Rural Development & Panchayati Raj Department, Government of Rajasthan, Jaipur, whereby the petitioner was placed under suspension with the order that he should not be allowed to participate in any work and proceedings of the Panchayat Samiti.

(2.) After due Notification for the general elections to the Panchayati Raj Institutions, the petitioner- Vijendra Kumar submitted his nomination form for Ward No.18 on 8/11/2020 for election as a Member of the Panchayat Samiti, Laxmangarh, District Sikar. Along-with the nomination form, the petitioner submitted the details about his living children. He mentioned that he has two children namely; Paridhi, born on 4/3/2015 and another Akshita, born on 10/2/2017. The petitioner submitted the nomination form as a candidate of the political party i.e. Bhartiya Janta Party.

(3.) After voting for the elections, the counting of votes took place on 8/12/2020 and thereafter, the result was declared on the same day and the petitioner was declared a 'returned candidate' as Member of Panchayat Samiti, Laxmangarh, District Sikar from Ward No.18 and on being declared as a returned candidate, a certificate of election was also issued by the Returning Officer.