MOHIT YADAV Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This application is ordered and Annexures P-14 to P-16 are taken on record. Main case

(2.) The petitioner submitted his nomination to contest the election to the post of Councilor of the Municipal Council, Nayagaon, Tehsil Kharar, District SAS Nagar, from Ward No. 21. His nomination was rejected by the Returning Officer, vide order dtd. 4/2/2021, on the ground that his proposer did not affix his signature in the nomination paper.

(3.) The present writ petition was filed on 8/2/2021. Significantly, the election schedule put in place under the Notification dtd. 30/1/2021 required fmalization of the candidates to be undertaken on 5/2/2021, being the last date for withdrawal of candidature. The writ petition was therefore filed after the fmalization of the candidates.