ALOK SHARMA,J. - (1.) This petition has been filed against the judgment dated 21-9- 2016 passed by the Senior Civil Judge Kaman (Bharatpur), where under the election petition filed by the respondent-election petitioner (hereinafter the EP') challenging the election of the petitioner-returned candidate (hereinafter 'the RC') was allowed and election of the RC as Sarpanch of village Ghatmika, Panchayat Samiti Pahari District Bharatpur has been set aside.
(2.) Election of the RC to the post of Sarpanch of village Ghatmika, Panchayat Samiti Pahari District Bharatpur was called in question under Section 43 of the Rajasthan Panchayati Raj Act, 1994 (hereinafter 'the Act of 1994') read with Rule 80 of the Rajasthan Panchayat Raj (Election) Rules, 1994 (hereinafter 'the Rules of 1994') by the EP inter alia alleging that the RC's documents regarding his educational qualification to contest election for the post of Sarpanch were forged and fabricated and that the Returning Officer did not critically check the documents of the RC and illegally accepted his nomination form.
(3.) On notice on the election petition, the RC obviously filed reply of denial stating that he was eligible to contest the election. It was his case that he passed the 8th class in 1969 from Ambedkar Junior School Raya Road Priti Vihar Mathura. It was also stated that as per the transfer certificate issued by the school his date of birth was 20-7-1955, which the EP has wrongly mentioned as 14-8- 1948. It was stated that since the original mark-sheet and transfer certificate were lost, he had obtained a duplicate thereof and enclosed them with the nomination papers. As an additional defence to the election petition, it was stated that Returning Officer and District Election Officer not being impleaded as parties, the election petition be dismissed for non joinder of necessary parties. Based on the pleadings, the trial Court framed the following issues:- ...[VARNACULAR TEXT OMITTED]...;