RAJAN SINGH Vs. ELECTION COMM. OF INDIA

JUDGEMENT

(1.) This petition ostensibly in public interest has been filed with the following prayers :

(2.) Heard Sri Rajan Singh, the petitioner in person, learned State Counsel and Sri Vijay Vikram Singh, learned counsel representing the Election Commission of India.

(3.) The petitioner has pointed out that the Election Commission of India while issuing the Press Note giving the information to hold the assembly elections in five States, namely, Goa, Manipur, Punjab, Uttrakhand and Uttar Pradesh has given certain factually incorrect information, vide its Press Note dtd. 8/1/2022 which is supposed to conduct free and fair process of elections. He has also pointed out certain discrepancies in the information as is available in the document of Election Commission of India, namely, "Election Commission of India-State Election, 2017 to the Legislative Assembly of Uttar Pradesh" and has thus submitted that on account of said discrepancies and the facts relating to number of Polling Stations, number of Votes not retrieved from EVM, Test Votes, Rejected Votes due to other reason and NOTA Votes, the electors in the State of Uttar Pradesh have not been provided for correct information and as such they are not able to make up their mind appropriately to cast their votes and thus, exercise their franchise in an appropriate manner.