KISHORE RAM JAT Vs. DISTRICT ELECTION OFFICER PANCHAYAT

JUDGEMENT

(1.) Heard learned counsel for the petitioner. Perused the material available on record.

(2.) Through this writ petition preferred under Article 227 of the Constitution of India, the petitioner being the election petitioner before the Election Tribunal, has approached this Court for assailing the judgment dated 28.02018 passed by the learned Civil Judge (Senior Division), Jodhpur District-cum-Election Tribunal in Election Petition No.58/2015 whereby, the election petition filed by the petitioner under Rule 80 of the Rajasthan Panchayati Raj (Election) Rules, 2015 to question election of the respondent No.4 Ramniwas Punia on the post of Sarpanch of Gram Panchayat Paldi Siddha was dismissed.

(3.) The sole ground raised by the petitioner for challenging the election of the respondent before the Tribunal was that gross illegalities and irregularities were committed by the returning officer in the manner of counting the votes and as such, the Election Tribunal should direct recounting thereof.