DEEKSHITH V.R Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein was the returned candidate in the election to Ward No.14 of Mogral Puthur Grama Panchayat held on 14/12/2020, the result of which was declared on 16/12/2020. Challenging the election of the petitioner, an Original Petition was filed before the Munsiff's Court, Kasaragod as O.P.No.5/2021. The Original petition was dismissed, as evident by Ext.P1 order.

(2.) It is submitted that the petitioner belongs to Mogar Caste of Hindu Religion which is included in the list of Scheduled Castes in the State of Kerala and he contested in the election in a seat reserved for Scheduled Caste candidates. It is also submitted that the mother tongue of the petitioner is Kannada and he does not know to read and write Malayalam. It is further submitted that, on 12/10/2023, the signature of the petitioner was obtained in a paper under threat and he was made to accompany a group of persons to the office of Mogral Puthur Grama Panchayat to hand over the same to the Secretary of the Panchayat. Later, it was submitted that the petitioner realised that it was a resignation letter. According to the petitioner, the entries in the above form were made by someone else as the petitioner cannot read and write Malayalam. On accepting the above form, a copy of which was subsequently obtained by the petitioner under the Right to Information Act, the Secretary issued a receipt to the persons who accompanied the petitioner. Ext.P2 is the letter of resignation obtained by the petitioner under the Right to Information Act. The Secretary of the Panchayat, on accepting Ext.P2, forwarded it to the State Election Commission, on the same day itself, as evident by Ext.P3. The true copy of the intimation dtd. 12/10/2023 issued to the State Election Commission by the fifth respondent is produced as Exhibit P3 in the writ petition. Immediately thereupon the petitioner submitted a detailed representation before the State Election Commission, as evident by Ext.P4. It is submitted that P4 representation was submitted by the petitioner in accordance with Rule 5 of the Kerala Panchayat Raj (Resignation of President, Vice President or Members) Rules 2000, [for short, Rules 2000], which stipulates that any person having a dispute regarding the resignation of the President or the Vice President or the Member may within 15 days from the date on which the resignation is deemed to have taken effect prefer a petition before the State Election Commission for its decision and the decision of the Commission thereon shall be final. It is the case of the petitioner that he had submitted a complaint before the Station House Officer, Kasaragod, as evident by Ext.P5, stating that he was forced to submit the resignation letter without understanding the contents of the same. Ext.P5(a) is the receipt issued by the officer concerned on getting Ext.P5. It is also submitted that the petitioner filed a complaint before the Secretary of the Mogral Puthur Grama Panchayat on 16/10/2023 as evidenced by Ext.P6.

(3.) Subsequently, the petitioner was called upon for a hearing by the 6th respondent and the 6th respondent now passed Ext.P7 order by which Ext.P4 application is dismissed. Aggrieved by the same, this writ petition is filed.