DUBBAKA NARSIMHA REDDY Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) AS it appears from the writ petition, the summary of facts is as under. The writ petitioner and fifth respondent filed nomination to contest Elections for 92 - Nalgonda Assembly Constituency. As required under the law, the fifth respondent was to and did file an affidavit disclosing his personal information in Form -26. In the affidavit filed with the Election Officer, the fifth respondent stated, amongst others, his educational qualification as follows:

(2.) CONTENTION of the writ petitioner is that the aforesaid affidavit is not in accordance with law as prescribed. To be precise, if we have understood correctly, the complaint of the writ petitioner is that information supplied by the fifth respondent in the affidavit with regard to his educational qualification is false. He has not acquired Educational Qualification as disclosed. According to the writ petitioner, supply of incorrect information regarding educational qualification also amounts to concealment and suppression of real fact and this invites not only appropriate civil action, but also criminal action.

(3.) COUNTER affidavits have been filed before the matter is taken up for final hearing.