ANCHAL DAURIYAL Vs. DISTRICT ELECTION OFFICER

JUDGEMENT

(1.) By means of the instant petition, the petitioner seeks directions that the respondent no.2/Assistant Returning Officer to decide the objection submitted by the petitioner in respect of the Caste Certificate of the respondent no.5 and further to cancel nomination of the respondent no.5 for Block Pramukh.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Learned counsel for the petitioner would submit that the respondent no.5 had earlier obtained Caste Certificate as belonging to Scheduled Tribe, but this time she has contested the election of Kshetra Panchayat, Purola under Scheduled Caste Category. Now, she proposes to contest the election of Block Pramukh under the Scheduled Caste Category; her Caste Certificate is false; the petitioner has given objection to the respondent no.2, but it has not been considered.