Ramesh Chand Saini vs State Election Commi Ors ...
2023 Latest Caselaw 5115 Raj/2

[2023:RJ-JP:23867]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 2196/2015

Ramesh Chand Saini S/o Moolchand Saini, Vill/post Vatika Tehsil
Sanganer, District Jaipur, Raj.
                                                                          ----Petitioner
                                         Versus
1.       State       Of    Rajasthan         Through         State      Chief     Election
         Commissioner, Rajasthan Secretariat, Jaipur
2.       District Election Officer Collectorate, Jaipur
3.       Returning         Officer,      Gram        Panchayat          Vatika,     Tehsil
         Sanganer, District Jaipur
4.       Smt.        Geeta      Choudhary            Elected          Sarpanch,     Gram
         Panchayat Vatika, Tehsil Sanganer, District Jaipur
5.       Smt. Mamta Saini W/o Ramesh Chand @ Ramesh Kumar,
         Gram Panchayat Vatika, Tehsil Sanganer, District Jaipur
                                                                       ----Respondents

For Petitioner(s)              :     None present
For Respondent(s)              :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

20/09/2023

The present writ petition has been filed by the petitioner with

the prayer to quash and set aside the post of Sarpanch of Gram

Panchayat Vatika, Tehsil Sanganer, District Jaipur, held on

24.01.2015 and further to held fresh election.

As per the provisions of the Rajasthan Panchayati Raj Act,

1994, the tenure of the Panchayati Raj Institutions including

Sarpanch is of five years.

In the present writ petition, the election was held in the year

2015 and the tenure of Sarpanch who was elected on 24.01.2015

[2023:RJ-JP:23867] (2 of 2) [CW-2196/2015]

has already come to an end in the month of January, 2020 and

fresh elections have already been held.

In view of the above, the present writ petition has become

infructuous.

Therefore, the present writ petition is dismissed.

Since the main petition has been dismissed, all other

pending application/s, if any, also stand dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /40

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