Narrow victory margin is insufficient ground for ordering recount without specific proof of material counting irregularities.

The petitioner was declared elected as Sarpanch of Gram Panchayat Kheriyasindh in 2022 by a margin of two votes

Respondent No. 2 filed an election petition under Section 122 of the M.P. Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993, alleging counting irregularities and seeking a recount

Initially dismissed, the matter was remanded by the High Court for fresh adjudication with evidence

Post-remand, the Specified Officer/SDO passed an order on 27.11.2025, allowing the election petition and directing the Tehsildar to conduct a recount, primarily citing the narrow victory margin

The petitioner challenged this order under Article 226 of the Constitution of India

The Court applied the principles governing the sanctity of the ballot box and the stringent requirements for ordering a recount as established in Kattinokkula Murali Krishna v. Veeramalla Koteswara Rao (2010), which holds that a narrow margin does not per se justify a recount and that specific pleadings and proof of irregularities are mandatory

It also considered Sohan Lal v. Babu Gandhi (2003) regarding the impact of failing to file a recount application before the Returning Officer

the statutory framework of the M.P. Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993, which vests quasi-judicial powers in the Specified Officer

The Court reasoned that the secrecy of the ballot is sacrosanct and can only be breached upon proof of specific irregularities that materially affect the election result

It found that the Specified Officer failed to return findings on the ten framed issues and ignored that the Respondent produced no contemporaneous evidence (e.g., protest letters or testimony from counting staff) to substantiate claims of wrongful rejection of votes

The Court noted that the impugned order relied almost exclusively on the two-vote margin, which is legally insufficient under the Kattinokkula precedent

Furthermore, the Court held that the Specified Officer committed a jurisdictional error by delegating the recount to the Tehsildar, as a quasi-judicial duty cannot be abdicated to a subordinate in the absence of express statutory authorization

It held that the narrow margin of victory is not a valid ground for disturbing the secrecy of the ballot and that the delegation of recounting duties was an unauthorized abdication of jurisdiction

Consequently, the High Court allowed the writ petition and quashed the order dated 27.11.2025 passed by the Specified Officer, SDO Mehgaon