EBENEZER Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Mr.Ebenezer, whose nomination papers, for contesting in Ramanathapuram Parliament Constituency, on behalf of the National People's Party, has been rejected by the Returning Officer, 35, Ramanathapuram Parliamentary Constituency and District Collector, Ramanathapuram, 2nd respondent herein, vide order, dated 27.03.2019, on the ground that the said party is not a recognised political party, in the State of Tamil Nadu. Challenging the above said order, he has filed the instant writ petition, to quash the order passed by the Returning Officer, 35, Ramanathapuram Parliamentary Constituency and District Collector, Ramanathapuram/2nd respondent in his proceedings Nil, dated 27.3.2019 and consequently a direction may be issued to the respondents to include the his name in the list of candidates in Ramanathapuram Parliament Election Candidate.

(2.) It is the case of the petitioner that National People's Party is a recognized Party in various eastern states and that he filled up his nomination as a recognized party in Part - I of Form 2A. However, the Returning Officer of the above constituency has rejected his application on the ground that National People's Party is not a recognized party in the State of Tamil Nadu and also for filling his nomination form, only with one proposer. The said order is challenged on the following grounds:

(3.) In support of the above averments, the learned counsel for the petitioner has made submissions.