ASHOK KUMAR GAUR,J. - (1.) The present writ petition has been filed by the petitioner challenging the order dated 9th January, 2020, whereby nomination of the petitioner for contesting the election on the post of Sarpanch has been rejected.
(2.) The petitioner has also prayed to declare him eligible for contesting the election of Panch of Ward No.13 of Village Panchayat Sheeshyoo, District Sikar by accepting his nomination form.
(3.) 19 of the Rajasthan Panchayati Raj Act, 1994 (for short "the Act of 1994"), as only one child was borne after 27 th November, 1995 and all the four children of the petitioner were borne prior to the cut off date, as prescribed in the said section. Learned counsel submitted that the petitioner was fully qualified to contest the election and in view of the illegality committed by the respondents, this Court needs to interfere. ;