Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents || Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal || Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure || SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs || SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict || SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments || SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments || Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust || SC Recommends Statutory Appeal Against DJ’s Compensation Orders || SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting

Gujarat HC Directs SEC to Proceed with Taluka Panchayat Bye Election - (19 Jul 2021)

ELECTION

Gujarat High Court has observed that an election candidate dying after the polls but before declaration of result will not be able to fill the seat and thus, the only remedy in such a situation would be to have a bye-election within the stipulated time period. The Court has directed the State Election Commission to proceed with the bye election while dealing with a plea seeking setting aside of a Taluka Panchayat election result, declaring a deceased woman as the winning candidate.

Tags : GUJARAT HIGH COURT TALUKA PANCHAYAT BYE ELECTION

Share :