DHARAM PAL YADAV Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed for a writ, order or direction for quashing the order of the Election Commission dated 28-2-1998 whereby the petitioner's representation dated 24-2-1998 praying for re-poll has been rejected, and for a direction to the respondents to cancel the polling of the polling stations mentioned in annexure No. 2 to the writ petition, and for a further direction to hold repoll of the said polling stations at the earliest before recounting begins in nine Sambhal Parliamentary Constituencies, of District Moradabad.

(2.) It appears that the election was held for the aforesaid Parliamentary Constituency on 22-2-1998 from 7-00 a.m. to 5 p.m. The main contest was between the petitioner, Shri Dharam Pal Yadav and respondent No. 3, Shri Mulayam Singh Yadav. In the writ petition various allegations have been made in paragraph Nos. 7 to 17 of the writ petition as well as in the Supplementary affidavit regarding alleged malpractices and illegalities committed by the respondent No. 3 or his men. The petitioner made a representation in this connection to the Election Commission on 24-2-1998. The petitioner also filed a writ petition before Delhi High court on 26-2-1998 and when that writ petition came up for hearing on 28-2-1998 the learned counsel for the Election Commission brought to the notice of the said Court that the Election Commission has rejected the representation of the petitioner. The petitioner alleges that he has not been given a copy of theorder of the Election Commission rejecting his representation. It was further contended that the petitioner was not given a hearing by the Election Commission. We are not going into the correctness or otherwise of these allegations as we have not called for any counter affidavit.

(3.) In our opinion the law is well settled by a series of decisions of the Hon'ble Supreme Court e.g. in the case of Mohinder Singh Gill v. Chief Election Commissioner, AIR 1978 SC 851 holding that once the election process has started there is a bar to interfere by the High Court in writ jurisdiction in view of the provision of Article 329(b) of the Constitution of India. This view has been reiterated by the Hon'ble Supreme Court in the case of Boddula Krishnaiah v. State Election Commissioner, AIR 1996 SC 1595. It is not necessary for us to refer to other similar decisions as the law is well settled in this regard.