KOPPALA ESHWAR Vs. CHIEF ELECTORAL OFFICER

JUDGEMENT

(1.) THIS writ petition has been filed questioning the Order dated 31-8-1999 passed by the 2nd respondent rejecting the nomination of the petitioner on the ground that he is an employee of Singareni Collieries Company Limited.

(2.) THE said action was taken by the 2nd respondent on the complaint received by him that the petitioner is working in Singareni Collieries Company Limited and that the same is contrary to the declaration made by him in the nomination form that he is qualified and not disqualified to contest the election.

(3.) ONE of the grounds in Rule 33-A (c) of the Representation of the People Act read with Article 191 of the Constitution of India for ineligibility for contesting the elections is that the candidate should not hold an office of profit.