P.RAJENDRAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Instant writ petition has been filed for a Certiorarified Mandamus, calling for the records, relating to the impugned order, passed by the Returning Officer, the 3rd respondent herein, Vide No.Na.Ka.G2/14985/2018, dated 27.03.2019 and to quash the same and consequently, to direct the Returning Officer/the 3rd respondent herein, to allow the petitioner to contest the election for the Tiruchirapalli Parliamentary Constituency by including his name among the selected list of candidates.

(2.) Supporting the prayer sought for, petitioner has contended that on 26.03.2017, he has filed Nomination Papers as an independent candidate to contest the Parliament Election-2019, for the Tiruchirapalli Constituency, Tamil Nadu before the Returning Officer, the 3rd respondent herein.

(3.) Petitioner has further contended that, at the time of filing his Nomination Papers, he submitted the application form duly filed in, along with all the required papers and paid the Security Deposit amount of Rs.25,000/-, which was duly acknowledged by the Returning Officer, the 3rd respondent herein. Since he was an independent candidate, his nomination has to proposed by 10 (Ten) Voters belonging to Tiruchirapalli Parliamentary Constituency, as required under Section 33 of the People Representation Act, 1951.