Supreme Court: In a plea seeking directions to the Election Commission of India (‘ECI’) to conduct re-polling in Munger parliamentary constituency in Bihar in the ongoing Lok Sabha Elections, the Division Bench of Satish Chandra Sharma and Prasanna B Varale, JJ. refused to entertain the plea.
The petitioner has alleged booth capturing and claimed that people from lower castes were prevented from casting their votes. The petitioner also sought directions to remove District Election officer of Munger from all administrative responsibilities, since lower castes were allegedly stopped from voting.
The Court said that “without going to High Court, you are blaming the High Court. Please go to the High Court. We shall dismiss it else you go to High Court. This is the not the way”.
Thus, the Court refused to entertain a plea seeking directions to the ECI to conduct re-polling in Munger parliamentary constituency in Bihar.
Source: Press
