Punjab-Haryana High Court
Sunil Tandon vs State Of Punjab & Ors on 1 October, 2010
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT FOR THE STATES OF PUNJAB
AND HARYANA AT CHANDIGARH.
C.W.P. No. 15159 of 2010. [O&M]
Date of Decision: 1st October, 2010.
Sunil Tandon Petitioner through
Mr. Jastej Singh, Advocate
Versus
State of Punjab & Ors. Respondents through
Mr. Anil Sharma, Addl.AG, Punjab.
Mr. Sameer Sachdeva, Advocate, for respondents No. 4 and 5.
CORAM:
HON'BLE MR. JUSTICE SURYA KANT.
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
SURYA KANT, J. [ORAL] The petitioner seeks a Mandamus to the respondents to ensure fair and impartial election of respondent No. 4-Government Aided Society and revise/scrutinize the voters' list before holding the fresh elections.
Notice of motion was issued and in response thereto, respondents No. 4 and 5 have filed their reply-affidavit.
Learned counsel for respondents No. 4 and 5 submits at the outset that the voters' list has been sent to the Sub Divisional Magistrate, Khanna for its scrutiny and verification.
The Sub Divisional Magistrate, Khanna, is accordingly directed to constitute a Committee in which the Principals of the Educational Institutes run by the respondent-Trust may be associated for the purpose of scrutinizing and revising the voters' list. Once the Sub Divisional Magistrate, Khanna is satisfied that the voters' list has been prepared in a fair and just manner and objections, if any, against the same have been dealt with in accordance with law, he shall pronounce the Election Programme. The election thereafter shall be conducted under the over-all supervision and control of the Sub Divisional Magistrate, Khanna, who shall also ensure that the entire election process is completed within a period of two months. The expenses, if any, incurred by the SDM, Khanna shall be borne by the respondent No. 4-Trust.
With these directions, the writ petition is disposed of. Let a copy of this order be handed-over to learned State Counsel Dasti for information and necessary action.
October 01, 2010. ( SURYA KANT ) dinesh JUDGE