Puja Kumari vs The State Election Commission ...
2022 Latest Caselaw 2633 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.17961 of 2021
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Puja Kumari Daughter of Sajan Chaupal and Wife of Ram Dayal Yadav, resident of Village - Jhanjpatti, Doman, P.O. Hudra, P.S.- Khutauna, District- Madhubani.

... ... Petitioner Versus

1. The State Election Commission (Panchayat), Sone Bhawan, Birchand Patel Path, Patna through the State Election Commissioner.

2. The State Election Commissioner, The State Election Commission (Panchayat), Sone Bhawan, Birchand Patel Path, Patna

3. The Secretary, The State Election Commission (Panchayat), Sone Bhawan, Birchand Patel Path, Patna.

4. The District Magistrate-cum-District Election Officer (Panchayat), Madhubani, District- Madhubani.

5. The District Panchayat Raj Officer, Madhubani, District- Madhubani.

6. The Block Development Officer, Khutauna-cum-Returning Officer, District-

Madhubani.

7. The Circle Officer Khutauna, District- Madhubani.

... ... Respondents ====================================================== Appearance :

     For the Petitioner            :       Mr. S.B.K. Manglam, Advocate
                                           Mr. Awnish Kumar, Advocate
     For State Election Commission :       Mr. Sanjeev Nikesh, Advocate
     For the Respondent            :       Mr. Ajay ( GP-5 )
                                           Mr. Pratik Kumar Sinha, AC to GA-5

====================================================== CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN SINGH and HONOURABLE MR. JUSTICE MADHURESH PRASAD ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN SINGH)

Date : 10-05-2022

The petitioner has chosen to file this writ

application under Article 226 of the Constitution of India

seeking quashing of an order dated 25.09.2021, passed by the

Block Development Officer, Khutauna-cum-Returning Officer

in the district of Madhubani, whereby the petitioner's Patna High Court CWJC No.17961 of 2021 dt.10-05-2022

nomination to contest the election for the post of Mukhia of

Gram Panchayat Raj, Durgipatti came to be rejected on the

ground that the caste certificate enclosed by the petitioner along

with his nomination paper had not been found to be certified in

terms of the report submitted by the concerned Circle Officer.

The petitioner is also seeking a direction from this Court to the

respondent No. 6 in the present writ application to accept the

nomination paper of the petitioner and allow her to contest the

Panchayat Election 2021 for the post of Mukhia of Gram

Panchayat Raj, Durgipatti on the ground that rejection of her

nomination by respondent No. 6 is wholly illegal. There is a

third prayer, seeking direction to the respondent Election

Commission for blacklisting the Block Development Officer

Khutauna and the Circle Officer, Khatauna for their deputation

in the election duty in future as also for their immediate transfer

from their respective posts, since in the presence of the said

respondents, i.e., The Block Developement Officer, Khutauna

and The Circle Officer, Khutauna there was no possibility of

free and fair election.

2. It is not in dispute that the Gram Panchayat

General Elections in the State of Bihar have already been held

and election results have been announced, including for the post Patna High Court CWJC No.17961 of 2021 dt.10-05-2022

of Mukhia of Gram Panchayat, Durgapatti, long back.

3. In response to a Court's query as to whether this

writ application has become infructuous, Mr. S.B.K. Manglam,

learned counsel for the petitioner has insisted that the first relief,

which has been prayed for on behalf of the petitioner still

survives. He submits that he will not be pressing the second

relief as sought for in the present writ application.

4. Despite this Court's observations, Mr. Manglam has

insisted that this Court must address the issue regarding

rejection by the Returning Officer of the nomination paper filed

by the petitioner to contest the election to the post of Mukhia.

5. Considering the manner in which this writ petition

has been argued with all vehemence, despite the fact that the

elections have already been held, we consider it appropriate to

reproduce the reliefs which the petitioner has sought:-

"(i) For issuance of an appropriate writ in the nature of CERTIORARI for quashing the order dated 25.09.2021 passed by the Respondent No. 6 rejecting the nomination filed by the petitioner to contest for the post of Mukhia of Gram Panchayat Raj, Durgipatti on the ground that in view of the report submitted by the Circle Officer, the caste certificate enclosed by the petitioner along with his nomination paper has not been found to be certified.

(ii) For issuance of an appropriate writ in the Patna High Court CWJC No.17961 of 2021 dt.10-05-2022

nature of MANDAMUS, commanding and directing the Respondent No. 6 to accept the nomination of the petitioner and allow her to contest the Panchayat Election, 2021 for the post of Mukhia of Gram Panchayat Raj, Durgipatti on the ground that the rejection of her nomination by the Respondent No. 6 is wholly illegal and without jurisdiction.

(iii) For issuance of an appropriate writ in the nature of MANDAMUS, commanding and directing the Respondent State Election Commission for blacklisting of the Respondent Nos. 6 and 7 for their deputation in the election duty in future as also for his immediate transfer from his post since in presence of Respondent Nos. 6 and 7 as the Block Development Officer and Circle Officer of Khutauna Blocki, there can be no possibility of free and fair election in the Block."

6. Mr. S.B.K. Manglam, learned counsel for the

petitioner in response to a Court's query, has submitted that he

does not have any instruction as to whether the petitioner has

filed any election petition after declaration of the result.

7. In the aforesaid background, we fail to understand

how the relief No. (i), can be entertained which relates to

rejection of the petitioner's nomination paper by an order dated

25.09.2021 on the ground mentioned in the said order, in writ

jurisdiction under Article 226 of the Constitution of India. It is Patna High Court CWJC No.17961 of 2021 dt.10-05-2022

unfortunate that Mr. Manglam has addressed this Court at length

to consider granting relief No. (i) as sought in the present writ

application. We are of the definite view that the writ petition has

become infructuous after the elections having been held.

8. It is trite that any alleged irregularity said to have

been committed when an election, which is governed by an

election law is in progress, the same can be questioned only by

filing election petition. It is the mandate of Article 243 O of the

Constitution of India that no election to any Panchayat can be

called in question except by an election petition. There is line of

judicial pronouncement which prohibit interference in election

matter in exercise of writ jurisdiction. Corresponding identical

provisions have been made under Section 137 of the Gram

Panchayat Raj Act, 2006.

9. Despite this settled legal position, this Court's time

has unnecessarily been wasted by Mr. Manglam by making

unnecessary, unfounded submissions refusing to notice repeated,

clear observations made by this Court on the point of its

maintainability, more so when the election has already been held

and election results announced long back.

10. For the aforesaid reason, this application is

accordingly dismissed with a cost of Rs. 10,000 (Rupees Ten Patna High Court CWJC No.17961 of 2021 dt.10-05-2022

Thousand Only) to be deposited in the account of Bihar State

Legal Services Authority within two months from today.

(Chakradhari Sharan Singh, J)

( Madhuresh Prasad, J) K.K.RAO/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          17.05.2022
Transmission Date       NA