RAVINDRA PAL Vs. STATE OF U P

JUDGEMENT

(1.) The main grievance of the petitioner appears to be is that although his nomination was accepted for the general seat and he contested the election and thereafter, votes were counted, but before declaration of the result, the election was countermanded by the State Election Commissioner.

(2.) Sri R. C. Gupta, learned counsel appearing on behalf of State Election Commission submitted that the seat was for which the nomination of the petitioner was accepted was a reserved seat and the petitioner could have not filed his nomination for that seat, as he belonged to forward caste and for that reason, the election was countermanded.

(3.) The superintendence, direction and control of the preparation of the electoral rolls for, and conduct of, all elections of the panchayat is vested only in the State Election Commission, consisting of State Election Commissioner as provided under Article 243K of the Constitution of India.