K.S.RATHORE, J. - (1.) THE petitioner was elected as a Sarpanch of Gram Panchayat Guridia -Kala Panchayat Samiti Dug, District Jhalawar on 31.1.2002.
(2.) ELECTION petition has been filed by Smt. Labhu Bai before the Additional Civil Judge (Sr. Division), Jhalawar who set -aside the election of the petitioner vide its order dated 16.4.2002 holding that on recounting the petitioner secured 621 votes and the defeated candidate Smt. Labhu Bai secured 622 votes. Consequently, Smt. Labhu Bai declared elected Sarpanch of Gram Panchayat Guridia -Kala Panchayat Samiti Dug, District Jhalawar. The petitioner challenged this order dated 16.4.2002 in this writ petition and submitted that election took place on 31.1.2000 and on the same day the result was also declared by the respondents No. 2, District Election Officer and the Returning Officer and the petitioner was declared elected Sarpanch. Petitioner secured 623 votes and 100 votes were rejected declared Sarpanch, charge was taken over by her on 4th and 5th February, 2002.
(3.) THE respondent No. 4 Labhu Bai challenged the election of the petitioner raising dispute under Rule 80 of the Rajasthan Panchayati Raj Rules, 1994 by way of filing election petition before the respondent No. 1.;