MANJULA Vs. CHIEF SECRETARY

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The grievance of the petitioner is that though the petitioner had submitted a caste verification certificate for the purpose of contesting election on 17/12/2020, the same was not considered by the Returning Officer and the nomination submitted by the petitioner has been rejected on 17/12/2020. The Election Petition which had been filed by the petitioner has also been rejected by the impugned order dtd. 6/1/2022 passed by the Senior Civil Judge and JMFC at T.N.Pura, Mysuru in Election Petition No.1/2021 and challenging the said order, the petitioner is before this Court.

(3.) The short question that would arise for consideration for this Court is whether a candidate would have an option or opportunity to rectify the defects pointed out in the scrutiny of the nomination forms submitted and whether that rectification ought to be considered by the Returning Officer before rejecting the nomination form?