SMT. BEBI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the orders passed by the Election Tribunal ('the Tribunal') dated 17.12.2015, whereby, the application filed by respondent No.2 under Order 7, Rule 14 CPC has been accepted and application filed by the petitioner under Section 151 CPC has been rejected and order dated 19.1.2017, whereby, the application filed by the petitioner seeking review of the order dated 17.12.2015 has also been rejected.

(2.) The respondent No.2 filed election petition under the provisions of Section 43 of the Rajasthan Panchayati Raj Act, 1994 ('the Act'), alleging that the petitioner was not qualified to be elected as Sarpanch of the Gram Panchayat, Khariya Khangar, Panchayat Samiti Pipar City, District Jodhpur. The plea raised in the election petition pertaining to qualification was that the petitioner was not having minimum educational qualification as required by the provisions of the Act.

(3.) During the pendency of the election petition, respondent election petitioner filed an application under Order 7, Rule 14 CPC seeking to produce certain documents, which pertained to the educational qualification of the petitioner.