SARVESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the learned counsel for the State. There is no representation on behalf of the Chief Election Officer, Bihar State Election Authority (Cooperative Society).

(2.) SUBMISSION of learned counsel for the petitioner is that in gross violation of the Rules which is Rule 21M and the proviso thereto the election authorities are not displaying and publishing the voters list in the headquarters of the PACS of the petitioner though the said voters list is being displayed at the Block level and other offices, which according to the petitioner is not compliance of the Rules in this regard. Keeping the said provision in mind and even otherwise, for the conduct of free and fair election this Court has no objection in voters list being displayed to the other public offices. Let the voters list be also displayed at the headquarters of the concerned PACS by the State authorities so that even at the local level there is adequate knowledge of the voters who have been enrolled in the voters list for participation in the above election. The Court expects of the concerned authorities for holding free and fair elections in accordance with the law in this regard.

(3.) THIS writ application is disposed of with above direction. Om Prakash Gond S/o Shivmuni Gond Versus State Of Bihar