VIJAY BISHNOI,J. - (1.) All these writ petitions involve similarly controversy, therefore, they are being decided together by this common order. Facts of SBCWP NO.13486/ 2017 - Oma Ram @ Om Prakash vs. State of Rajasthan & Ors .:
(2.) Petitioner - Oma Ram alias Om Prakash contested the election of Member of Panchayat Samiti from Ward No.20 of Panchayat Samiti, Balotra and was declared elected as Member of Panchayat Samiti on 05.02.2015. Subsequently, he was also elected as Pradhan of Panchayat Samiti on 07.02.2015.
(3.) One Lumba Ram filed an election petition challenging the election of the petitioner as Member of the Panchayat Samiti, Balotra under section 43 of the Rajasthan Panchayati Raj Act, 1994 (for short 'the Act of 1994' hereinafter) read with Rule 80 of Rajasthan Panchayati Raj (Election) Rules, 1994 (for short 'the Rules of 1994' hereinafter) with the allegation that the petitioner was not having requisite qualification for contesting the election for the post of Member of Panchayat Samiti, Balotra as he was disqualified as per the provisions of section 19(r) of the Act of 1994. It is also alleged that the petitioner submitted a forged mark-sheet as his educational qualification along with his nomination form. The said election petition is pending adjudication.;