MANJU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against rejection of her nomination form for the post of Sarpanch, Panchayat Samiti, Bhopalgarh vide Annexure-4.

(2.) It is inter-alia indicated in the writ petition that the petitioner was required to submit an affidavit in form 1-B alongwith nomination form. It is claimed that petitioner had supplied the affidavit alongwith the nomination form, however, the same was returned back to her and when the petitioner became aware of the necessity, she approached the returning officer for accepting the said affidavit, however, the same was not accepted and in absence of such affidavit, the nomination form has been rejected.

(3.) Submissions have been made that the rejection of petitioner's nomination for the said reason is not justified, inasmuch as, the petitioner had in fact filed the said affidavit alongwith the nomination form, however, the same was returned back.