PHATIK CHANDRA GANGULY Vs. RAGHUBAR DAS

JUDGEMENT

(1.) These two Election Petitioner are taken up together for the purpose of decision of preliminary issue regarding the maintainability of the Election Petitions and are being disposed of by this common order.

(2.) Election Petition No. 1 of 1995 (R) has been filed by one Phatik Chandra Ganguly challenging the election of the returned candidate i.e. Shri Raghubar Das, respondent No. 1 from 291 Assembly Election, Jamshedpur East Assembly Constituency held in the Year 1995. The petitioner is a voter having Serial No. 907, Part No. 147 of Jamshedpur East Assembly Constituency. He has challenged the election on the ground that the Returning Officer illegally rejected the nomination paper of Shri Vijay Kumar Dev and Shri Haldar Soren.

(3.) In Election Petition No. 2 of 1995(R), the same election was challenged by Shri K.P. Singh who contested the election and, according to him, he got the majority number of votes but due to mis-counting and so many illegalities done at the time of counting have caused the respondent No. l elected on getting maximum number of votes although he did not get such number of votes.