NINDER KAUR Vs. TARLOK SINGH
LAWS(P&H)-2010-11-154
HIGH COURT OF PUNJAB AND HARYANA
Decided on November 10,2010

NINDER KAUR Appellant
VERSUS
TARLOK SINGH Respondents

JUDGEMENT

- (1.)For reasons mentioned in the application, which is accompanied by affidavit, delay of six days in filing the appeal is condoned. Election Petitioner Ninder Kaur having remained unsuccessful before the Election Tribunal (Deputy Commissioner), Tarn Taran has filed the instant appeal.
FAO No. 2951 of 2010

(2.)Election of Panches of Gram Panchayat, Thathian Mohantan District Tarn Taran was held on 26.5.2008. The Petitioner was elected as Panch under Scheduled Caste (S.C.) women category. Respondents No. 1 to 16 were also elected as Panches of the said Gram Panchayat in the said election under different categories. The Appellant alleged in her election petition that office of Sarpanch of the Gram Panchayat was reserved for SC women category when election schedule was announced on 26.4.2008 but later on office of Sarpanch was reserved for general category vide notification dated 12.5.2008. The Appellant's grievance is that the reservation of office of Sarpanch could not be changed from SC women category to general category after commencement of the election process. Accordingly, the Appellant prayed in the election petition that office of Sarpanch of Gram Panchayat Thathian Mohantan be reserved for SC women category or in the alternative election of Panches as per result dated 26.5.2008 be set aside.
(3.)Respondents contested the election petition and controverted the allegations of the Appellant-election Petitioner and raised various pleas.


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