JAYARAJ Vs. THE CHIEF ELECTORAL OFFICER OF TAMILNADU

JUDGEMENT

(1.) The challenge in this Writ Petition is to the proceedings dated 30 April 2016 whereby and whereunder nomination of the petitioner was rejected by the Returning Officer.

(2.) The petitioner was sponsored by Bahujan Samaj party to contest the ensuing Tamil Nadu Legislative Assembly election from 119 -Thondamuthur Assembly Constituency. The nomination was filed on 29 April 2016. Scrutiny was on 30 April 2016. The nomination was rejected on the ground that the petitioner failed to rectify the defects as pointed out earlier and resubmitted, after the prescribed time. Feeling aggrieved by the decision taken by the Returning Officer, the petitioner has come up with this Writ Petition.

(3.) The only question that arises for consideration is as to whether the Writ Petition challenging the rejection of nomination is maintainable before the culmination of the election process.