J. SHANMUGAPRIYADHARSINI Vs. CHIEF ELECTROAL OFFICER

JUDGEMENT

(1.) Ms.J. Shanmugapriyadharsini, a practising advocate, and claiming to be a social worker, has submitted nomination papers as an independent candidate in Perambalur Constituency and was expecting her nomination to be approved. However, on 27.03.2019, during the scrutiny of the nomination papers, the officials stated that among the list of persons who have proposed the name of the petitioner, as a candidate for the election, particulars of Mr.Nallusamy and Mr.Sathiskumar with regard to the Part number and serial number in the voters list were not matching with the records maintained by the Returning Officer, Perambalur Constituency, respondent No.2.

(2.) According to the petitioner, by referring to the Electoral rolls and online electoral roll the Scrutiny Officer, did not approve the nomination paper. In fact, the particulars of the above-said two persons, including the particulars with regard to part number and serial number in the electoral rolls were filled in the nomination of the petitioner, as per their voters card and electoral rolls given to the booth agent.

(3.) It is further stated that even the printed electoral rolls and the online electoral rolls available with respondent No.2 did not divulge the same particulars and did not correlate with each other. On the above-said reasons, respondent No.2 rejected the nomination of the petitioner.