M. PONNUTHURAI Vs. STATE ELECTION COMMISSIONER

JUDGEMENT

(1.) The petitioner has filed the above writ petition to issue writ of Certiorarified Mandamus to call for the records pertaining to the impugned order passed by the fourth respondent in proceeding A3/3593, dated 11.01.2020 and quash the same and consequently directing the respondents 1 and 2 to conduct the election for the post of Chairman and Vice Chairman in the Kovilpatti Panchayat Union and also to appoint an Advocate Commissioner/Election Observer for the conduct of the said Election.

(2.) Heard Mr.Veera Kathiravan, learned Senior Counsel for the petitioner, Mr.Raja Karthikeyan, learned Counsel for the first respondent/State Election Commissioner and Mr.K.Chellapandian, learned Additional Advocate General assisted by Mr.VR.Shanmuganathan, learned Special Government Pleader appearing for the State.

(3.) When the writ petition is taken up for hearing, Mr.Raja Karthikeyan, learned Counsel appearing for the first respondent/State Election Commissioner submitted that the first respondent shall instruct the District Collector, Thoothukudi District to videograph the entire election process for the posts of Chairman and Vice Chairman of Kovilpatti Panchayat Union, Thoothukudi District, scheduled to be held on 30.01.2020.