SEEMA RANI Vs. STATE OF HARYANA
LAWS(P&H)-2021-8-207
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 13,2021

SEEMA RANI Appellant
VERSUS
STATE OF HARYANA Respondents


Referred Judgements :-

KASAMBHAI F. GHANCHI VS. CHANDUBHAI D. RAJPUT [REFERRED TO]
GURMIT KAUR VS. STATE OF PUNJAB AND OTHERS [REFERRED TO]
BIHARI LAL RADA VS. ANIL JAIN (TINU) AND OTHERS [REFERRED TO]
KARNAIL KAUR VS. THE STATE OF PUNJAB AND OTHERS [REFERRED TO]
RAM SAINI VS. STATE OF PUNJAB AND OTHERS [REFERRED TO]



Cited Judgements :-

SUNITA SHARMA VS. STATE OF H. P. [LAWS(HPH)-2024-3-100] [REFERRED TO]


JUDGEMENT

RITU BAHRI, J. - (1.)The petitioner is seeking writ of certiorari for quashing election/result dtd. 5/8/2021 (Annexure P-6) qua President of Municipal Committee Jakhal Mandi District Fatehabad vide which respondent No. 6-Kirti Goyal has been elected as President of Municipal Committee Jakhal Mandi.
(2.)The brief facts of the case are that Haryana Urban Local Bodies, Panchkula notified Jakhal Mandi as Municipal Committee and election schedule of the same was notified vide notification dtd. 16/5/2018 (Annexure P-1). Vide this notification, reservation of post of different Local Bodies were notified. The petitioner contested the election for Municipal Councillor in Municipal Committee Jakhal Mandi from General Female Seat i.e. ward No. 13 and she was elected unopposed. Private respondent No.6 also contested the election from open/unreserved category i.e. ward No. 4 and she was elected vide notification/result dtd. 27/12/2018 (Annexure P-2).
(3.)The grievance of the petitioner is that as per notification dtd. 16/5/2018 (Annexure P-1), the post of President was reserved for General (Women) and as per the notification/result dtd. 27/12/2018 (Annexure P2), respondent No. 6-Kirti Goyal was elected from unreserved seat. Subsequently vide election/result dtd. 5/8/2021 (Annexure P-6), respondent No.6-Kirti Goyal was elected as President of Municipal Committee Jakhal Mandi. However, respondent No. 6 was ineligible as she contested from unreserved seat while the post of President was reserved for General (Women).


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.