DINESH KUMAR BINDAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present writ petition, the petitioner has challenged the order dated 6.11.2019, passed by the Returning Officer (SDO) Municipal Elections 2019, Shivganj, District Sirohi (respondent No. 2 herein), whereby petitioner's nomination has been rejected.

(2.) The controversy lies in a very narrow compass. The petitioner desirous of contesting the election for member of Municipal Board, Shivganj, submitted his nomination form, wherein he has indicated that he has been convicted for the offence under Section 7/16 of the Prevention of Food Adulteration Act, 1954 by the ACJM, Sirohi vide order dated 5.9.2018.

(3.) After filing the aforesaid nomination, a complaint came to be filed against him, whereupon the Returning Officer issued notice to the petitioner and elicited his response about his conviction under the Prevention of Food Adulteration Act.