AASHISH KISHOR GADKARI Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Rule. By consent of the parties, rule made returnable forthwith, and taken up for final hearing and disposal.

(2.) This petition challenges the rejection of a nomination filed by the Petitioner to contest as a candidate in the forthcoming elections of the Maharashtra Legislative Assembly in 'the 173 Chembur Constituency'.

(3.) According to the Petitioner, the Returning Officer did not allow the Petitioner to rectify the defects listed in the list of objections raised upon scrutiny thereof, which essentially was that the Petitioner had not been administered the oath. According to him, the non-administration of the oath was the only objection raised and this was not the fault of the Petitioner since he was available at the designated office for filing of nomination.