RINA GARG Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present writ petition is preferred against order dtd. 10/2/2021 passed by the State Election Commission, Haryana vide which the petitioners have been disqualified for contesting elections for a period of three years.

(2.) Learned senior counsel for the the petitioners contends: contends:-

(3.) Per contra, learned State counsel argued on the lines of the reply filed by the State and contends that there is no infirmity in the impugned order dtd. 10/2/2021, which is passed after following following the principles of natural justice and in accordance with law.