MUMTAJ AHMED KHAN Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This PIL is filed to quash the restriction imposed by the Election Commission of India in the Model Code of Conduct on political parties to use pictures of defence and military personnel in any advertisement, poster or any other campaign related activities.

(3.) Petitioner, an Associate Professor in the J.N.K.V.V. Jabalpur, claims to be a member of the Aam Nagrik Mitra Foundation and Organization. He claims that he has filed the present PIL on his own and not at the instance of anybody or political outfit.