T. SENGUTTUVAN Vs. K. ASHOKKUMAR

JUDGEMENT

(1.) This application has been filed to appoint a Registrar to scrutinise the 605 rejected postal ballot votes, which have been marked collectively as Ex.C.4. This exercise is sought to be undertaken to examine,

(2.) In the affidavit filed in support of the said application, the applicant has given reasons for the said request which is herein below set out point wise:

(3.) The main bone of contention of the Applicant is that the reasons for rejection was not recorded and communicated to the candidate or their agent. On 2/5/2021, the applicant has been served with a reply in which the reasons for rejecting postal ballot votes have been given in the form of a tabulated statement. When this statement is examined, only 525 postal ballot votes' rejection reasons are recorded and the rejection in respect of 80 votes has been made under the category "others".