RAJENDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Krishna Kant Singh, learned counsel for the petitioners, Mr. Uday Bhan Singh, learned AC to GP-9 for the State and Mr. Mukesh Kumar, learned counsel for the Bihar State Election Authority.

(2.) In the present application, the petitioners have prayed for the following reliefs:

(3.) The petitioners have filed present application in representative capacity. The grievance of the petitioners is regarding non-inclusion of large number of voters in the voterlist. The further grievance of the petitioners is that 111 persons who are dead as also 213 persons who are not the residents of concerned Panchayat in which PACS is situated have been included in the voter list of Kanahauli Vishanparsi Block-Mahua. The vacancy to the post of Chairman of the aforesaid PACS has arisen due to the death of Chairman of PACS on 2/1/2020. It is not in dispute that the election process relating to PACS in question has commenced and the nomination papers for the election to the post of Chairman have already been filed.