GULAB SINGH Vs. PRITAM SINGH

JUDGEMENT

(1.) This petition raises the question whether a Tribunal constituted under the Gram Panchayat Act was justified in setting aside the election of the petitioner.

(2.) Gulab Singh petitioner was elected a Panch of village Walla of the Amritsar District on the 2nd July, 1953, but the Authority constituted under the Gram Panchayat Act, 1953, set aside the election on the 15th March, 1954, on the ground that the petitioner was a dismissed Head Constable and that he was debarred, by reason of his dismissal, from standing for election as Panch under the provisions of section 5(4) (c) of the Panchayat Act. The petitioner is dissatisfied with the order of the Authority and has come to this Court under Article 227 of the Constitution.

(3.) Section 5(4) (c) of the Gram Panchayat Act, 1953 declares that no person who is not entered as a voter on the Electoral Roll of the State Legislative Assembly for the time being in force, and pertaining to the Gram Panchayat area, and who has been notified as disqualified for appointment in public service, except on medical grounds shall be entitled to stand for election as, or continue to be, a Panch.