S.K.SEN,J. - (1.) We have heard Sri Avanish Mishra learned counsel for the appellant-writ petitioner, Shri S. P. Singh learned counsel for the respondent No. 5 and Shri Ran Vijay Singh learned Standing Counsel for the other respondents.
(2.) THIS special appeal is directed against the judgment and order dated 21-1-2002 passed by the learned single Judge dismissing the writ petition. In the writ petition, the writ petitioner -appellant has challenged the order of the Sub-Divisional Magistrate directing for recounting of the votes. It is the contention of the writ petitioner that he has won by eight votes whereas the dispute raised by the respondent No. 5 herein, is with regard to two votes. The contention of Mr. S. P. Singh learned counsel for the respondent No. 5 is that there was inaccuracy in mathematical calculation, which resulted in apparent error of two votes, inasmuch as, in all, 1166 number of votes were shown to be polled whereas actually 1168 number of votes were polled.
(3.) WE have considered this aspect of the matter. Even assuming the contention of Mr. S. P. Singh to be correct if the two votes are taken into account the result of the election will not materially be affected. It is well settled proposition of electon law that recounting, as a matter of course, should not be directed. Recounting can only be directed where the alleged material irregularity affects the result if recounting is done. From the perusal of the irregularity, which has been alleged in the petition, it can be seen that the result of the election shall not materially be affected. In fact, S. 12-C(1)(b) of U.P. Panchayat Raj Act, 1947, incorporated the relevant provision of the Representation of the People Act, 1951. Section 12 -C(1)(b) of the U.P. Panchayat Raj Act, 1947 is given below : "12-C. Application for question the elections. (1) The election of a person as Pradhan or as member of Gram Panchayat including the election of a person appointed as the Panch of the Nyaya Panchayat under S. 43 shall not be called in question except by an application presented to such authority within such time and in such manner as may be prescribed in the ground that- (a) . . . . . . . . . . . . . . . . . . . . . . . . . (b) that the result of the election has been materially affected- (i) by the improper acceptance or rejection of any nomination; or (ii) by gross failure to comply with the provisions of this Act or the rules framed thereunder. ;