Kurian Joseph, J. - (1.) Leave granted.
(2.) The appellant was an elected member of the Gram Panchayat. She was disqualified on two grounds, namely - i) she had not constructed a toilet at her residence and ii) that her husband was a paid employee of the Panchayat.
(3.) The learned counsel for the appellant submits that the husband was a daily wager and in any case, he has since discontinued his service. As far as the toilet is concerned, it is submitted that the toilet with the required facilities had already been constructed by the appellant.;