- (1.) The present revision petition has been preferred against the order dated 19.01.2016, vide which respondent No.1, the Deputy Commissioner-cum-Presiding Officer, Election Tribunal, District Moga, has ordered the recounting of the votes of the election for the office of the Panch of Gram Panchayat of village Jogewala, Tehsil & Distt. Moga.
(2.) Learned counsel for the petitioner contended that the recounting of the votes cannot be ordered as a matter of routine. The person seeking recounting of the votes has to make out the case by adducing cogent evidence to claim the recounting. He has to show that while counting votes, the mandatory provisions of the Punjab Panchayati Raj Act, 1994 and Punjab Panchayat Elections Rules, 1994 have been violated. He contended that the contesting respondent belongs to the ruling party and has procured the illegal order.
(3.) I have duly considered the aforesaid contentions.;