SHEO KUMAR Vs. V G OAK

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution of India praying that this Court may be pleased to issue a writ of certiorari quashing the order passed on 13-11-195X by opposite parties 1 to 3 and a writ of prohibition directing opposite parties 1 to 3 not to proceed with the election petition No. 316 of 1952. -- Saling Ram Jaiswal v. Sheo Kumar'.

(2.) The facts which have given rise to this petition may be stated briefly.

(3.) The first general elections under the Constitution of India were held in the district of Allahabad in January 1952. The Sirathu-Manjhanpur constituency from which the applicants were seeking election in this district was a double-member constituency with a seat reserved for scheduled caste candidate. For the election. there were as many as nine candidates, viz. opposite parties 4 to 15. Sri Sheo Kumar Pandey and Sri Sukhi Ram Bhartiya were among the duly nominated candidates for the Uttar Pradesh Legislative Assembly. Both of them were standing on the Congress tickets. Sri Salig Ram Jaiswal and Shrimati Sushila Devi were set up as candidates on behalf of Kisan Mazdoor Praja Party.