PUSHPA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Extra-ordinary jurisdiction of this Court under Article 226 of the Constitution of India has been invoked by the Petitioner by filing a writ application, wherein prayer has been made to direct the Authorities for doing needful in the matter of inclusion of the name of the Petitioner in the voter list so that she may participate in the election for Hutpa Panchayat scheduled to be held from 27.11.2010 and until and unless that is done, the Respondent-authority be restrained from holding election for said panchayat falling within the district of Hazaribag.

(2.) Mr. P.K. Prasad, learned senior counsel appearing for the Petitioner, submits that the Petitioner is a resident of village- Banhappa whose name was there in the voter list prepared for assembly election in Hazaribagh constituency but when the draft voter list was prepared for panchayat election, Petitioner's name was not included in the voter list of Hutpa Panchayat. Therefore, the Petitioner submitted her application for inclusion for her name in the draft voter list but nothing was done in this respect and, therefore, a representation was submitted before the Deputy Commissioner-cum-District Election Officer (panchayat), Hazaribagh on 23.10.2010 but nothing was done for redressal of her grievance, therefore, the Petitioner has come to this Court for redressal of her grievance as on account of her name being not there in the voter list, she would not be allowed to file nomination for contesting panchayat election.

(3.) Learned Advocate General submits that once the election process got started.