MANDA JAGANATH Vs. K S RATHNAM

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) The first respondent herein filed his nomination to contest elections to the Parliament from 28 Nagarkurnool (SC) Constituency. On 2-4-2004 when the said nomination papers were taken up for scrutiny, the Returning Officer found that Form B submitted by the first respondent was blank in columns 2 to 7 and scratch line indicating scoring off the requirement of the said columns was noticed. Following the guidelines found in Handbook of Returning Officers issued by the Election Commission of India, the said Returning Officer rejected Form B filed by the first respondent herein and while accepting the nomination of the first respondent as an independent candidate he did not allot him the symbol reserved for the candidates of Telangana Rashtra Samithi of which party the first respondent claimed to be a candidate.