SHESH NATH PATHAK Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the parties.

(2.) The petitioner is aggrieved by the orders passed by the statutory authorities under the provisions of the Right to Information Act, 2005 (hereinafter referred to as 'the Act'), where by the application filed by the petitioner with a prayer to provide a copy of the printout of votes poled and maintained in Electronic Voting Machine (hereinafter referred to as 'EVM') for the entire 33 Buxar Parliamentary Constituency during the general election of 2009, has been rejected.

(3.) It is not in dispute rather admitted that the petitioner was not a candidate for the election in question but has raised an issue to satisfy himself, apprehending manipulation in the system of electronic voting inter alia on grounds that the system lacked transparency.