MAHADEO RAM Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India, wherein the order dated 07.06.2018 is under challenge, by which, the petitioner has been declared disqualified for three years from the date of issuance of the order.

(2.) The order dated 21.02.2019 as contained under annexure-9 passed by the respondent no.5, by which, an appeal against the order dated 07.06.2018, has been dismissed.

(3.) The brief facts of the case as per the pleading made in this writ petition is that the petitioner who was candidate for election held in the year 2014 from 20-Barkatha Jharkhand Legislative Assembly but the statement of election expenses could not have been submitted, therefore, a show cause notice has been issued and reply to that effect has been submitted along with the statement of election expenses but having not been found to be satisfactory, the order has been passed on 07.06.2018 by disqualifying the petitioner for a period of three years from the date of issuance of order.