IN RE Vs. STATE

JUDGEMENT

(1.) PETITIONER is challenging the order dated 07.06.2014 whereby nomination of the petitioner to contest the election for the post of Gram Pradhan was rejected.

(2.) IN my considered opinion, improper rejection of nomination is one of the grounds to challenge the election. Moreover, as to whether nomination was rejected properly or improperly requires appreciation of question of facts, which ordinarily, this Court cannot consider while exercising jurisdiction under Article 226 of the Constitution of India. Petitioner has alternative remedy to challenge the election, after election is over.