HARSHWARDHAN B.GODGHATE Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) Heard learned counsel for the petitioner. Prayer (A) in the writ petition reads as under :

(3.) By this prayer the petitioner seeks appointment of a returning officer for conducting organizational election of Bahujan Samaj Party (BSP), a political party, registered under Section 29 A of the Representation of People's Act, 1951. Prayer as made is misconceived. Under Article 324 of the Constitution of India, the Election Commission is concerned only with the superintendence, direction, control as well as conduct of elections to the Parliament and to the State Legislatures. The Election Commission is not concerned with the organizational election of any political party.