RAJ PAUL CHAUHAN Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) In this writ petition filed by way of Public Interest Litigation, the petitioner has basically prayed for issuance of mandamus directing the respondent for giving Rs100 for voting to the persons who are in the category of Below Poverty Line (BPL) and an Appreciation Certificate to other voters to secure the equality and right to life as guaranteed under the Constitution. Argument proceeds on the premise that whenever Parliamentary elections or elections of Legislative Assembly take place, the voters are forced to take leave or sacrifice their work to cast their votes those who are poor persons suffer their daily earnings in the process. Therefore, to show equity to them, the respondent should pay Rs 100 (being daily wages under MGNREGS Scheme) to BPL voters. W.P.(C) No.907 of 2012

(2.) Election Commission of India and Delhi State Election Commission are impleaded are respondents against whom directions are sought.

(3.) There is no legal basis for seeking such a direction. Therefore, the Court cannot grant relief of this nature. It would be for the petitioner to make a representation to the Election Commissions in this behalf.