- (1.) This is an appeal against the order passed by the Deputy Commissioner (exercising the powers of Election Tribunal), Faridkot vide which the petition filed by the election petitioners (appellants herein) wherein election of Sarpanch of Gram Panchayat Village Hari Nau was challenged has been dismissed.
(2.) It is case of the petitioners that Gram Panchayat of Village Har Nau consisted of 11 Panches including four appellant Panches and out of which the presence of two-third Panches was mandatory to constitute quorum for the election of Sarpanch. It is further case of the appellants that the quorum as required under Rule 45(2) of the Punjab Panchayat Election Rules, 1994 as amended by the Punjab Panchayat Election (First Amendment) Rules, 2008 (hereinafter referred to as 'the Rules') was not complete hence the act of the respondents in electing respondent No.1, namely, Dilbagh Singh as Sarpanch of the Village was null and void and was liable to be set aside.
(3.) I have heard learned counsel for the parties and have gone through the record.;