CHET RAM AND ANR. Vs. GORISHANKER AND ORS.

JUDGEMENT

(1.) By the instant civil writ petition under Articles 226 and 227 of the Constitution of India, the petitioners seek quashing of the order Annex. 13 dt. 28.03.2008 passed by the respondent No. 4 the Election Tribunal, Sri Ganganagar (for short, "the Tribunal" hereinafter).

(2.) I have heard learned counsel for the petitioners. Carefully gone through the order under challenge Annex. 13 dt. 28.03.2008 as also the other materials placed on record.

(3.) It is contended by the learned counsel for the petitioners that at the time of filing the nomination by the respondent No.1 who is the elected Sarpanch, he had four issues and, therefore, he was not eligible to contest the election of the Sarpanch. Learned counsel for the petitioners further submits that the document Annx.7 issued by the Medical, Health and Family Welfare Services, Female Sterlization Case Card, was placed before the Tribunal, wherein it has been shown that Santro W/o respondent No.1 Gori Shanker, at the time of sterlization, stated that she had two male sons and two female daughters and all are alive.