BABU LAL LOSANIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE State Election Commission, Rajasthan is found to have decided to fill in the vacancy of the President of Municipal Council Kishangarh and Beawar, the Chairman of Municipal Board, Kekri, Mangrol, Gangapur (Bhilwara), Rawatbhata, Ramgarh Shekhawati, Bhawani Mandi, Merta City, the vice -Chairman of Municipal Board, Pratapgarh and the Deputy Mayor of Municipal Corporation, Jaipur, by holding bye -election on 8th (eight) June, 2009, Monday. Notice period of seven days was given. An action in accordance with the provisions of Rule 95 read with Rule 78 to 90, of Rajasthan Municipalities (Election) Rules, 1994 whichever is applicable, has been directed to be taken. It Is also directed to be ensured that there was no stay order from the courts against holding the bye elections. The election of vacancies of Chair Persons of Municipal council Kishangarh, Municipal Board Kekri, Mangrol, Gangapur (Bhilwara), Rawatbhata, Ramgarh Shekhawati, Merta City has been notified to be held subject to the out come of decision of the Court.

(2.) THE notification seems to have been issued vide No. F.4 (7)(1) ME/SEC/1521 Jaipur dated 28.05.2009.

(3.) INTER alia, the petitioner has also sought the interim relief to the effect that the respondents may be restrained to hold the bye -election of the post of Chairman of Ramgarh Shekhawati scheduled to be held on 8 -6 -2009 by staying the operation of the impugned election notification dated 28 -5 -2009 Annexure -1 so far as Election of Chairman of Municipal Board Ramgarh Shekhawati, District Sikar is concerned.