GAURAV MALIK Vs. RAJASTHAN STATE ELECTION COMMISSION,

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner challenging the order dated 16.01.2021 whereby nomination of the petitioner for contesting the Municipal Election was rejected by the Returning Officer. The petitioner has also prayed that direction may be issued to the Official respondents to allow the nomination of the petitioner for contesting the Municipal Elections for Keshoraipatan, Bundi, scheduled to be held on 28.01.2021.

(2.) This Court asked learned counsel for the petitioner Mr.Pradeep Kumar Chaudhary with respect to maintainability of the present writ petition before this Court challenging the order of rejecting the candidature of the petitioner/nomination paper.

(3.) Learned counsel for the petitioner submitted that the Returning Officer has acted arbitrarily in rejecting the candidature of the petitioner for contesting the election.