STEPI CHAUDHREE Vs. KRISHNA KUMAR AND ORS

JUDGEMENT

(1.) By way of this appeal, the appellant has challenged the judgment and order of the learned Single judge whereby the learned Single Judge has set aside the election of the present appellant-original petitioner on the post of Sarpanch.

(2.) The case of the petitioner is that she has contested the election in the reserved category as Jat and was elected. The defeated candidate filed the election petition on the ground that the birth of the present appellant is 12.09.1998 and not 14.01.1994 and therefore, since she was not 21 years, she was not eligible to be elected. With a view to establish that the appellant was not eligible, the trial court has relied upon Ex. 5 which is reproduced as under:-

(3.) The counsel for the petitioner-appellant contended that the trial court has seriously committed an error so as the learned Single Judge in dismissing the petition inasmuch as complete evidence was not considered and contended that Ex. 5 was subsequently corrected in the Government records by Adhar Card and his Xth Class Certificate or otherwise and whereever her date of birth was referred, it was 14.01.1994.