K MAYAVAN Vs. ELECTION COMMISSION

JUDGEMENT

(1.) Introductory

(2.) The Government announced election for various Co-operative Societies including CL SPL 266 Eraiyur Primary Agricultural Co-operative Credit Society Limited. The appellant submitted nomination in accordance with the notification issued by the Election Officer. As per the Election Schedule published in respect of Eraiyur Primary Agricultural Co-operative Credit Society, nomination should be filed between 10.00 a.m. and 4.00 p.m. on 15 April 2013. The nominations would be scrutinised thereafter and the valid list would be published by 6.00 p.m. The Election would be held on 27 April 2013 and it would be followed by counting on 30 April 2013.

(3.) The appellant submitted his nomination on 15 April 201 There were 24 nominations filed by various other candidates. The appellant was not given acknowledgment in token of receipt of nomination. It is the case of the appellant that there was no scrutiny of the nominations and a final list of valid nominations was also not published. The appellant made an attempt to visit the Election Officer. However, he was manhandled by a group of people at about 6.30 p.m. on 15 April 201 Similarly, the other candidates belong to a rival group were also manhandled and they were made to run from the building.