RAJAGOPALAN Vs. RAGHAVAN

JUDGEMENT

(1.) The petitioner challenges Ext. P1 order of the learned Munsiff in Election Petition No. 13 of 1979. The present petitioner was the 2nd respondent in the Election Petition. The petitioner in that proceeding who is the 1st respondent here contended that his nomination was wrongly rejected on the ground that he had been nominated by one of the candidates. He submitted before the Munsiff that a candidate is not any less an elector and as an elector every candidate is entitled to nominate any qualified person as a candidate. This contention was accepted by the learned Munsiff by Ext. P1 order. It was held that the election of the present petitioner was invalid for the reason that the 1st respondent's (petitioner before the Tribunal) nomination was wrongly rejected.

(2.) S.22 of the Kerala Panchayat Act, 1960 reads:

(3.) R.12 of the Panchayats Election of Members Rules, 1962 deals with the nomination of candidates. Sub-r.(2) of this Rule reads: