EJAZ AHMAD Vs. ASSTT DISTT ELECTION OFFICER AZAMGARH

JUDGEMENT

(1.) Sri Ejaz Ahmad has filed this writ petition against the order dated 16-5-1995 (Annexure-5), whereby his nomination for contesting election for the office of Adhyaksh Zila Panchayat, Azamgarh has been rejected by the Assistnat District Election Officer, Azamgarh.

(2.) When this writ petition was filed on 19-5-1995, time was obtained by the counsel for the State Election Commission to obtain instructions. Thereafter, a counter affidavit has been filed, a copy of which has been served on the petitioner's counsel on 25-3-1995. Rejoinder affidavit has also been filed. As prayed, the matter being extramely urgent is finally disposed of at the admission stage.

(3.) Dr. R. G. Padia and Sri Govind Krishna on behalf of the petitioner Sri Ejaz Ahmad, and Sri Aditya Narain, Standing Counsel for the State Election Commission and Sri Kirpa Shanker, learned Standing Counsel for the Exective Officer, have been heard at sufficient length for and against this Writ petition. Each and every document filed alongwith this writ petition and the affidavits have been minutely examined.