KRIPAL SINGH RAUTELA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Learned Counsel for the parties and perused the record.

(2.) BY means of this writ petition, the Petitioner has sought a writ in the nature of certiorari for quashing the impugned advertisement dated 04 -05 -2010 annexed as annexure No. 5 to the writ petition whereby the impugned election notice issued by the Authorized controller to conduct the election of Janta Intermediate College Jyudalyu (Gujru), Tehsil Dhumakoti, District Pauri Garhwal.

(3.) LEARNED Counsel for the Petitioner has submitted that the election process is not being conducted according to the Scheme of Administration.