HARIKUMAR K.K. Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) This Writ Petition (C) is filed seeking the following reliefs:

(2.) The petitioner was successfully contested as a candidate of the Bharatiya Janata Party (BJP) and was duly elected as a member of Kottungal Grama Panchayat (hereinafter mentioned as Panchayat), representing Ward No.5 of Malambara constituency. There are 14 wards in the above Panchayat. As per the officially declared final results of the Panchayat elections, the BJP secured victory in five (5) wards, while the United Democratic Front (UDF) alliance also won five (5) wards. The Social Democratic Party of India (SDPI) emerged victorious in three (3) wards, and the Left Democratic Front (LDF) alliance secured one (1) seat.

(3.) The 4th respondent had conducted the election to the Offices of President and Vice President of the Panchayat on 27/12/2025. The said election was held in accordance with the prescribed statutory procedures and guidelines governing Local Self Government Institutions is the submission. Ext.P2 is the circular issued by the 1st respondent. Pursuant to the aforesaid election process, the petitioner contested for the post of Vice President of the Panchayat. For the post of Vice President, there were three contestants, including the petitioner, who represented the Bharatiya Janata Party (BJP). The 7th respondent, representing UDF, and the 8th respondent, representing SDPI, submitted nomination papers along with the petitioner.