PRADEEP NANDRAJOG,J. - (1.) Two writ petitions filed by Manju Devi have been dismissed by the learned Single Judge vide impugned judgment dated 07/12/2017. The two writ petitions were filed because Manju Devi's election as a Sarpanch was set-aside and as a consequences her being elected in the panchayat samiti was also set-aside.
(2.) Dispute pertains to whether Manju Devi had the qualification prescribed to contest election to the post of a Sarpanch which required eligibility condition of being Class 8th pass.
(3.) While submitting the nomination form Manju Devi claimed that she had passed 8th standard from Vardhman Upper Primary School, Shivaji Park, Alwar where she studied as student in 1994-95 and relied upon a certificate dated 08/02/2014 issued by one Suman Jain, the Principal of the school. She also relied upon a mark-sheet issued by Suman Jain.;