CHANDRA SHEKHAR Vs. SECRETARY

JUDGEMENT

(1.) Heard Mr. Gautam Shah, learned Advocate for the petitioner, Mr. Mukesh Kumar Thakur, learned Advocate for the Bihar State Election Authority and Mr. Dhurjati Kumar Prasad, learned GP-14.

(2.) The petitioner is claiming to be a candidate for the post of Chairman in PACS Election, Shankardih, which is scheduled to be held tomorrow, on 16th of December, 2025. Invoking the jurisdiction of this Court, the petitioner sought a direction to restrain the holding of election, until the correction process of voters' lists for the PACS, Pilichh and Shankardih is completed on the ground that names of various persons, who are the voters in the voters list of PACS, Pilichh is also maintaining in the voters' list of Shankardih, PACS and thus, there is every possibility of serious malpractices in the election.

(3.) Learned Advocate for the petitioner contends that with respect to the irregularities in the voters list of both Pilichh and Shankardih, PACS where the name of various voters were reflected in the voter list of both the PACS and some of the dead persons were also been mentioned, therein, a complaint was filed before the Bihar State Election Authority and the contention of the complainant was found true. The authority having gone through the materials came to the position that 47 dead persons were found inserted in the voters list and names of as 813 persons as PACS voters were found in both the aforenoted PACS and thus, certain directions have been issued, including the direction to make necessary correction in the voters lists and take appropriate action against the District Co-operative Officer before notifying the election.