S JANAKIRAMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) In W. P. No. 7946 of 2001, the petitioner prays for the issue of a writ of declaration declaring Section 8 of the Representation of the People Act, 1951 as ultra vires, illegal, void ab initio and has to be struck down as un-constitutional.

(2.) In W. P. No. 7947 of 2001 the petitioner prays for the issue of a writ of certiorari to call for the records of the second respondent, Chief Election Commissioner, dated 28-8-1997 and to quash the same.

(3.) The writ petitioner was a Scale I Officer of the State Bank of India, who had served nearly for three decades. During October, 1990 when he was stationed at the Air Port complex extension counter, State Bank of India, there was a sudden inspection by the Enforcement officials and as an outcome of the said inspection, a case was registered against the petitioner by Enforcement officials for alleged violation of certain provisions of the Foreign Exchange Regulation Act, 1973. Pursuant to the complaint, the petitioner was convicted and a fine of Rs. 4,000/- was imposed on him in C.C. No. 790 of 1993.