DAYALBAGH EDUCATION INSTITUTE Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Challenging the order of the Government dtd. 18/1/2022, passed by the respondent no. 2 by which Presiding Officers who had to perform the function of Presiding Officer in the coming Elections had been asked to get themselves trained on 24/25/1/2022 in the district of Agra, the Dayalbagh Education Institute, Agra, has come forward with the instant writ petition.

(2.) Contention of the learned counsel for the petitioner is that when the Election Commission of India had come up with a Hand Book for training of the Presiding Officers of various polling stations and when in it there was a complete machinery provided by which the Presiding Officers and Returning Officers were to be trained online then why the Presiding Officers of the district of Agra were not being trained online.

(3.) Learned counsel for the petitioner also relied upon a notification dtd. 17/1/2022 of the Additional Chief Election Officer of the State of U.P. who is an Official of the Election Commissioner of India, wherein it had been stated that Returning Officers and the Election Officers were required to have online training.