- (1.) This judgment shall dispose of two Appeals i.e. LPA No. 68 of 2010 filed by Ravinder Kumar Rawal and another LPA No. 1617 of 2010 filed by Deputy Commissioner, Panchkula and another, both arising out of the common judgment dated 08.01.2010 passed by Single Bench of this Court. However, the facts are taken from LPA No. 68 of 2010 for adjudicating both the appeals.
(2.) Having travelled through the hierarchy of Tribunals as set out under the Haryana Municipal Act, 1973 (herein referred as 'the Act of 1973') for challenging the election by an unsuccessful candidate for the Presidentship of the Municipal Council, Panchkula, the verdict has been recorded by the Election Tribunal and the Appellate Authority in favour of respondent No. 1 - V.K. Sood. Consequently, the appellant - returned candidate, namely Ravinder Kumar Rawal (herein referred as 'the appellant') also lost before the Single Bench of this Court. His election was set aside on the following grounds :- (1) The procedure as followed by the Returning Officer in preparing the electoral rolls and marking of serial numbers on the ballot papers amounts to breach of secrecy, which was considered as material irregularity materially affecting the result of an election; (2) The Returning Officer acted in violation of the Rules while directing the electors to mark 'X' on the ballot paper, which is in clear violation of Rule 71 of the Haryana Municipal Elections Rules, 1978 (herein referred as 'the Rules of 1978'), therefore, it amounts to illegal reception of votes, which is impermissible and a ground for setting aside the election as provided under Rule 85 (1)(d)(iii) of the Rules of 1978.
(3.) The crucial questions to be determined before us may be summed up as under :- (i) Whether Rule 71 of the Rules of 1978 is directory or mandatory in nature and whether its violation materially affects the result of the election? (ii) Whether the preparation of separate sheet of paper containing names of electors, their ward numbers and signatures as also serial number of the ballot papers (which is to be kept in a sealed cover by the Returning Officer) amounts to breach of secrecy materially affecting the election result? (iii) Whether the election petition is in consonance with Rule 76 of the Rules of 1978 and as such, the election petition was bad for want of cause of action.;