YOGESH GUPTA Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Heard Mr.Gopal Sankaranarayana, learned counsel for the petitioner in WP(C)No.927 of 2017 and Mr.Kawaljyot Singh, learned counsel for the petitioner in W.P.(C)No.422 of 2014.

(2.) It is submitted by the learned counsel for the petitioners that the Central Government and the Election Commission should take appropriate steps to use the method of totaliser for counting the votes in Parliament, State Assembly and local bodies elections. It is urged by him that if the method of totaliser is used, the voters would feel safe and never have the feeling of being victimised. According to him, when the voting pattern becomes identifiable in respect of a particular polling booth, there are local problems in praesenti, and that deserve to be looked at.

(3.) Mr.Maninder Singh, learned Additional Solicitor General appearing for the Union of India submitted that a Group of Ministers has considered this aspect on 07.09.2016 in consultation with all other national political leaders and the Election Commission and a decision has been taken not to go for introduction of totaliser in the present existing system.