LAWS(MAD)-2018-4-1226

S. VELMURUGAN Vs. COMMISSIONER, STATE CO

Decided On April 09, 2018
S. Velmurugan Appellant
V/S
Commissioner, State Co Respondents

JUDGEMENT

(1.) This writ petition has been filed seeking a direction to the respondents to conduct the election of the E.2661 N.N.Kuppam Primary Agricultural Co-operative Credit Society, N.N.Kuppam by providing adequate police protection under the supervision of the higher officials of the Revenue Department by taking Video Coverage from the date of nomination till counting process i.e., 09.04.2018 to 17.04.2018 at the petitioner's cost.

(2.) Learned counsel appearing for the petitioner would submit that as per election notification, the date of filing of nomination forms is fixed today i.e. on 09.04.2018 from 10.00 a.m. to 05.00 p.m. in the building of the third respondent society; scrutiny of the nomination forms is also going to be made on 10.04.2018 from 11.00 a.m. to 04.00 p.m.; the date of publication of the final list of candidates is fixed on 10.04.2018 at 05.00 p.m.; last date for withdrawal of nomination will be on 11.04.2018 from 10.00 a.m. to 4.00 p.m.; the date of publication of final list of contesting candidates will be on 11.04.2018 itself at 05.00 p.m. and in case of any contest, the polling will be held on 16.04.2018 from 8.00 a.m. to 5.00 p.m. and counting of votes and declaration of results are scheduled on 17.04.2018 from 10.00 a.m. onwards.

(3.) Learned counsel appearing for the petitioner also submitted that in the event of the nomination papers were issued at the insistence of the candidates, the nominations were rejected without any official process. Anticipating some game plan in the third respondent co-operative society, the petitioner has given a representation on 07.04.2018 to the Tamil Nadu Co-operative Societies Election Commissioner seeking police protection and also for taking video coverage of the entire process of election i.e., filing of nomination, scrutinisation, polling and counting. Finding no response for his representation dated 07.04.2018 submitted to the first respondent, the petitioner has approached this Court with the aforesaid prayer.