MUNNI DEVI Vs. SHASHI

JUDGEMENT

(1.) Mr. Shriram Yadav, has appeared on behalf of the respondent No. 1-caveator and copy of writ petition has been supplied to him.

(2.) Mr. Ashish Sharma, counsel for the petitioner submitted that by the impugned order dt.21.08.2019, election of the petitioner as Sarpanch of Gram Panchayat Luhari, Panchayat Samiti, Dholpur, has been set aside and the respondent No. 1 has been declared elected in her place.

(3.) Counsel for the petitioner argued that the respondent No. 1 while filing election petition, had challenged the eligibility of the petitioner as she was not possessing the minimum education qualification of 8th pass. Counsel submitted that the Court below has brushed aside the documentary evidence which was available in respect of education qualification acquired by the petitioner.