MAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Validity of Section 19 (gg) of the Rajasthan Panchayati Raj Act, 1994 (for short '1994 Act') is under challenge in this writ petition.

(2.) Contextual facts depict that the petitioner was elected as Sarpanch of Gram Panchayat Dangarwada defeating respondent Sauji Ram by a margin of 872 votes. The election of the petitioner was called in question by Sauji Ram by filing election petition on the ground that the petitioner was facing criminal case wherein he was charged for the offence under Section 325/149 IPC that carries sentence upto 7 years imprisonment, therefore, in view of Section 19(gg) the petitioner could not have been elected. The petitioner during the pendency of election petition moved an application praying therein that Section 19(gg) of 1994 Act was ultra vires and violative of Articles 14, 19 and 21 of the Constitution of India, therefore, reference be made to the High Court for deciding the validity of Section 19(gg) of 1994 Act. The application was dismissed on August 21, 1986. Hence this writ petition.

(3.) Section 19(gg) which provides qualifications for election as a Panch reads as under-