SURYA PRATAP SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) The judgement is being structured in the following conceptual framework to facilitate the discussion: <FRM>JUDGEMENT_37_LAWS(ALL)2_2025_1.html</FRM>

(2.) By the impugned order dtd. 16/8/2024 the petitioner has been directed to discharge election duties as a Booth Level Officer.

(3.) Shri Satyendra Chandra Tripathi, learned counsel for the petitioner has made the following contentions:-