BHAGAWATI DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner is a candidate for the ongoing election of the local bodies in District Chamoli. The last date of nomination was 24.09.2019.

(2.) The petitioner was earlier debarred from contesting the elections for a period of six years as she had not submitted her election expenses to the State Election Commission, which was the requirement under the law. This was challenged by the petitioner in earlier round of litigation by filing Writ Petition (M/S) No. 2719 of 2019. The writ petition was disposed by this Court vide order dated 16.09.2019 with the direction to the petitioner to move a representation before the State Election Commission, with further direction to the State Election Commission to decide the representation of the petitioner in accordance with law. Consequent to the order of this Court dated 16.09.2019, the State Election Commission considered the representation of the petitioner and rejected the same vide order dated 19.09.2019. Aggrieved, the petitioner has filed the present writ petition.

(3.) Initially this Court had made an interference in such matters, whereby this Court had asked the State Election Commission to reconsider the matter on the plea of the petitioners that they have not been duly served.