PARDEEP KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) At the oral request made by the petitioner, the State Election Commission through its Secretary is impleaded as respondent No.4.

(2.) Notice. Ms. Seema Sharma, learned Deputy Advocate General and Mr. Surinder Kumar Sharma, learned counsel, appear and waive service of notice on behalf of respondents No. 1 to 3 and 4, respectively.

(3.) Petitioner presented his nomination paper on 11/5/2026 for contesting election of office of Pardhan, Gram Panchyat, Bhaloo, (reserved for Scheduled Caste category) Tehsil Kupvi, District Shimla, H.P. in the ensuing elections to the State Panchayati Raj institutions notified by respondent No.4 on 29/4/2026. Petitioner's nomination was rejected by respondent No.3 on 12/5/2026 on the grounds: