Punjab-Haryana High Court
Kulbir Singh vs State Of Punjab And Others on 19 November, 2013
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
In the High Court of Punjab and Haryana at Chandigarh.
CWP No.25391 of 2013
Date of Decision:19.11.2013
Kulbir Singh
Petitioner
Vs.
State of Punjab and others
-Respondents
CORAM: HON'BLE MR.JUSTICE RAKESH KUMAR JAIN Present: Mr.Sandeep Punchhi, Advocate, for the petitioner Rakesh Kumar Jain, J: (Oral) Counsel for the petitioner submits that post of Sarpanch was reserved for reserved category, whereas it has been given to general category candidate. He has fairly stated that as per Section 89 (1) (4) of the Punjab State Election Commission Act, 1994, the remedy lies by way of election petition.
In view thereof, the petitioner is not entitled to invoke the extra ordinary writ jurisdiction of this Court under Article 226 of the Constitution of India. He is, therefore, relegated to his remedy under the Statute. The petitioner may avail that remedy in accordance with law, if so advised.
Disposed of accordingly.
19.11.2013 (Rakesh Kumar Jain)
rr Judge
Ram Rikhi
2013.11.20 11:16
I attest to the accuracy and
integrity of this document