BALWINDER SINGH Vs. SURINDER KAUR AND OTHERS
LAWS(P&H)-2006-11-208
HIGH COURT OF PUNJAB AND HARYANA
Decided on November 01,2006

BALWINDER SINGH Appellant
VERSUS
Surinder Kaur And Others Respondents

JUDGEMENT

- (1.) Elections for the office of Panches of Gram Panchayat of village Jhallian Kalan, Tehsil and District Rupnagar had taken place on 29.6.2003. There were in all 7 number of Panches in village Jhallian Kalan (Jhallian Baddi). The break up of the same was under:- Total - 7 General - 4 Women - 1 Scheduled Castes - 1 Scheduled Caste Woman - 1
(2.) Balwinder Singh, appellant, Surinder Kaur, Nachhatar Singh, Harbans Singh and Kulwant Singh,respondents had contested the elections of Panches amongst others against general category. The votes were counted. The appellant and respondent Nos.1 to 4 secured the votes given in the following table:- Surinder Kaur, respondent No.1 126 votes - Nachhatar Singh respondent No.2 77 votes - Harbans Singh,respondent No.3 76 votes - Kulwant Singh, respondent No.4 76 votes - Balwinder Singh,appellant 30 votes.
(3.) Considering the candidature of Surinder Kaur respondent against the seat reserved for (Women) general category, the appellant and respondent Nos.2 to 4 were declared elected against the Panches of general category by respondent No.5, Returning Officer.;


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