V SUBHASHINI Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) WE have heard Mr.V.Anand, learned counsel for the petitioner and Mr.G.Rajagopalan, learned Senior Counsel appearing for the first respondent.

(2.) THE petitioner has moved this Court for issuance of a writ of declaration declaring the postal ballots polled in No.147, Perambalur (S.C.) Assembly Constituency as not valid in the eye of law.

(3.) UNDER the said circumstances, the petitioner received a communication from the second respondent under Na.Ka.A.3/9194/ 2010, dated 30.4.2011 indicating that all the candidates should be present on 02.5.2011 at 11.00 A.M. for the purpose of sealing and securing the postal ballot box with reference to the aforesaid constituency. The said proceeding narrates as if fresh guidelines have been issued from the first respondent and only in pursuance thereof, the letter was being issued.