T. SURESH Vs. CHIEF ELECTORAL OFFICER

JUDGEMENT

(1.) Sri.Vikas M., learned counsel for the petitioner. Sri.N.Shankaranarayana Bhat, learned counsel for the respondent No.1.

(2.) The petition is admitted for hearing. With consent of the learned counsel for the parties, the same is heard finally.

(3.) In this petition under Article 227 of the Constitution of India, the petitioner inter alia seeks a writ of certiorari for quashing the impugned order dated 03.06.2019 passed by the respondent No.1 by which nomination paper submitted by the petitioner in an election of Karnataka State Government Workers Union, has been rejected.