DHANDESH UNIYAL Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) UNDISPUTEDLY , wife of the petitioner and respondent No. 5 contested election of Gram Pradhan of Village Harbertpur, District Dehradun; wherein respondent No. 5 was elected as Gram Pradhan; election petition was filed by the wife of the petitioner, wherein one of the ground is that respondent No. 5 does not belong to O.B.C., therefore, his nomination ought to have been rejected since he is not competent to contest election of Gram Pradhan against the reserved O.B.C. seat; such Election Petition is still pending disposal. Now, the petitioner wants to take shortcut by abusing the process of law seeking mandamus to the authorities to hold inquiry about the caste of respondent No. 5 and to cancel his O.B.C. certificate and to declare respondent No. 5 wrongly and illegally elected.

(2.) HON 'ble Apex Court in the case of Consumer Education and Research Society vs. Union of India and others, reported in : 2009 (9) S.C.C. 648, in paragraph No. 74, has held, if the Returning Officer accepts the nomination and if no Election Petition is filed challenging the election, then he/she would continue as a Member in spite of the disqualification.

(3.) THEREFORE , authorities have rightly declined to hold inquiry against Respondent No. 5 during the pendency of the Election Petition. Consequently, writ petition fails and is hereby dismissed.