RUKMANI DEVI AND ORS. Vs. SITA AND ORS.

JUDGEMENT

(1.) By this writ petition, a challenge is made to the order dated 18th September, 2017 passed by the Additional Civil Judge, District Dausa, whereby, the election petition filed by the non-petitioner No.1 has been allowed.

(2.) Learned counsel for the petitioner submits that without evidence disputing the qualification of the non-petitioner, the election petition preferred by the non-petitioner against election on the post of Sarpanch, Panchayat Samiti Malwas has been allowed. The petitioner is in possession of qualification required for contesting the election of Sarpanch. In view of the above, impugned order deserves to be set aside.

(3.) Learned counsel for the petitioner has made a reference of transfer certificate of the school at Annexure - 4 to show that the petitioner possessed the qualification of class 8th from Happy Field Public School at Delhi. The other documents referred by the petitioner is at Annexure - 6 where the Principal of the School had endorsed the documents showing qualification of the petitioner.