B. Mukherji, J. - (1.) This is a petition under Article 226 of the Constitution praying for a writ of certiorari to quash an order made by the first respondent on the 24th December, 1956.
(2.) The facts giving rise to this petition were these:-
(3.) The petitioner and respondent No. 2 Asha Ram contested the election of Sarpanch of the Nyaya Panchayat of village Palar in the district of Jhansi. Asha Ram was elected as against the petitioner. The petitioner therefore filed an election petition challenging Asha Ram's election. Among other grounds, one ground taken by him was that Asha Ram was below the age of 30 years and therefore not a competent person to be elected a Sarpanch. Another ground taken was that Asha Ram had been holding an office of profit, inasmuch as, he was working as a collection Amin on a salary of Rs. 85/- per mensem.;