K.KANNAN, J. - (1.) All the aforesaid four revision petitions are against the orders of the Election Tribunal directing recounting of votes on some grounds. I shall extract the facts from Civil Revision No.2010 of 2015 and treat it as an exemplary for other orders as well. The operative part of the impugned order dated 13.2.2015 reads as under : - "Learned counsel for both the parties have been heard and record placed on the file has been perused. In this case, the petitioner has levelled very serious allegations regarding counting and seems that real facts can only came out after re-counting of votes. In my opinion, for the correct disposal of this petition, re-counting of the votes is the right method."
(2.) The order sets out for directing recounting in great flourish the respective contentions of the parties and extracts rule 33 of the Punjab Panchayat Election Rules, 1994 setting out the mode of recording of votes and recounting of votes. There is no finding anywhere that the Presiding Officer was convinced that there was any error or defect in the manner in which the votes were recorded or counted.
(3.) The result of election is a democratic process and declaration of result cannot be allowed to be scuttled by the mere fact that the difference in vote itself is very minimal and it would be proper to order a recount. Such an approach will be an utter travesty of justice and give premium to an irresponsible approach of not exercising quasi-judicial functions of sifting evidence brought before it in an election case.;