Madras High Court
N.Dharmalingam vs The Returning Officer on 1 April, 2011
Author: T.S.Sivagnanam
Bench: M.Y.Eqbal, T.S.Sivagnanam
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATE : 01.04.2011
CORAM
THE HONOURABLE MR. M.Y.EQBAL, CHIEF JUSTICE
AND
THE HONOURABLE MR. JUSTICE T.S.SIVAGNANAM
W.P. NO. 8312 OF 2011
AND
M.P. NOS. 1 & 2 OF 2011
N.Dharmalingam .. Petitioner
- Vs -
1. The Returning Officer
No.80 Kallakuruchi (SC)
Assembly Constituency and
Revenue Divisional Officer
Kallakurichi.
2. The District Collector
Villupuram District
Villupuram. .. Respondents
Petition filed under Article 226 of The Constitution of India praying this Court to issue a Writ of Certiorari calling for the records pertaining to the issue of order dated 28.3.2011 in proceedings bearing Na.Ka. No.A3/989/2011 by the Returning Officer, No.80 Kallakurichi (SC) Assembly Constituency and Revenue Divisional Officer, Kallakurichi, the 1st respondent herein in rejecting the petitioners nomination papers pertaining to No.80 Kallakurichi (SC) Assembly Constituency.
For Petitioner : Mr. D.Ashok Kumar
For Respondents : Mr. G.Rajagopalan, SC for
M/s.G.R.Associates for R-1
Mr. J.Raja Kalifulla, GP for R-1
ORDER
The Honble Chief Justice and T.S.Sivagnanam, J.
In this writ petition, the petitioner seeks issuance of a writ of certiorari for quashing the order dated 28th March, 2011, passed by the 1st respondent, whereby his nomination paper pertaining to No.80 Kallakurichi (SC) Assembly Constituency has been rejected.
2. The translated copy of the impugned order passed by the 1st respondent is quoted hereinbelow :-
IMPUGNED ORDER The proceedings of the Returning Officer, No.80 Kallakurichi, SC Assembly Constituency and Revenue Divisional Officer, Kallakurichi.
Present : A.N.Nagabhushana Raju Na.Ka. No.A3/989/2011 28/03/2011
Subject : Election 2011 Assembly Election 80 Kallakurichi, SC Assembly Constituency 28/03/2011 scrutinize the nomination papers the nomination of N.Dharmalingam had been rejected Order.
Ref : 1. The rules laid down by Election Commission of India.
2. Nomination No.15 dated 26.03.2011 Order : That on 26.03.2011, in serial No.15 one N.Dharmalingam, son of Nondi, Marur, Kadambur Village, Shankarapuram Taluk, had filed his nomination for 80, Kallakurichi SC Assembly Constituency and on 28.03.2011 when the same had been scrutinized, the details of the proposals like part No. and continuation No., when compared to the 2011 voters list, the same had not been tallied and as a result his nomination is hereby rejected.
Returning Office No.80 Kallakurichi, SC, Assembly Constituency and Revenue Divisional Officer.
3. The petitioners case is that after the nomination paper was filed by him, the 1st respondent issued a communication to the petitioner to appear before the 1st respondent on 30th March, 2011. While submitting the nomination paper, the petitioner enclosed the list of proposers, namely, 10 of them along with their voter list of 80 Kallakurichi SC Assembly constituency containing their names and photographs pertaining to the voter list of the year 2008. On a scrutiny of the papers, the Returning Officer found that the list of proposers, i.e., namely 10 of them of whom the voter list had been filed, pertaining to the year 2008, did not find place in the voter list of 2011 kept by the 1st respondent. Consequently, the nomination was rejected, as on scrutiny the details of proposers like Part Number and Continuation Number when compared to 2011 voter list did not tally.
4. Learned counsel for the petitioner submitted that the impugned order rejecting the nomination of the petitioner is illegal and wholly without jurisdiction. According to the learned counsel, the voter list for the year 2008 alone was available to the public and the voter list of the year 2011 had not been circulated to anyone. As a result, the rejection is highly arbitrary.
5. The question that arises for consideration is whether this Court has jurisdiction under Article 226 of the Constitution to entertain the writ petition and decide the legality of the impugned order.
6. Before proceeding further, we would like to refer to Article 329 of the Constitution of India, which reads as under :-
329. Bar to interference by Courts in electoral matters.- [Notwithstanding anything in this Constitution ]
(a) the validity of any law relating to the delimitation of constituencies or the allotment of seats to such constituencies, made or purporting to be made under article 327 or article 328, shall not be called in question in any court;
(b) no election to either House of Parliament or to the House or either House of the Legislature of a State shall be called in question except by an election petition presented to such authority and in such manner as may be provided for by or under any law made by the appropriate Legislature.
7. Clause (b) of Article 329 is very clear on this point. It is manifest that no election to either House of Parliament or to the House or either House of the Legislature of State shall be called in question except by an election petition presented before the authority empowered under the law.
8. Section 100 of the Representation of People Act, 1950, lays down the ground for declaring the election to be void. One of the grounds for declaring election to be void is the rejection of the nomination improperly.
9. In our opinion, the instant case is squarely covered by the Constitution Bench judgment of the Supreme Court in the case of N.P.Ponnuswami Vs Returning Officer, Namakkal Constituency, Namakkal (AIR 1952 SC 64).
10. After giving our anxious consideration, we are of the definite opinion that the question regarding the improper rejection of nomination cannot be gone into by this Court in exercise of writ jurisdiction under Article 226 of the Constitution. Hence, no relief can be granted and, accordingly, this writ petition is dismissed. Consequently, connected miscellaneous petitions are also dismissed. However, there shall be no order as to costs.
GLN To
1. The Returning Officer No.80 Kallakuruchi (SC) Assembly Constituency and Revenue Divisional Officer Kallakurichi.
2. The District Collector Villupuram District Villupuram