MEERA DEVI Vs. BIHAR STATE ELECTION COMMISSION

JUDGEMENT

(1.) IN both these writ petitions the petitioners challenged the decision of the state Election Commission, dated 31st October, 2006 (Annexure 8) whereby the Commission held that ballot papers, which were stamped by wooden portion of the stamping instrument supplied by the Commission after the rubber cross mark got broken or defaced would be treated as invalid votes.

(2.) STATE Election Commission and the state have appeared. Counter affidavits have been filed and with consent of the learned counsels the matter is heard at this stage for final disposal.

(3.) LEARNED Advocate General appears for the State Election Commission and the State officials concerned with the election works and defends the decision of the State Election Commission.