MAHENDRA RISHIDEO Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. P.K. Shahi, learned senior Advocate for the appellants and Mr. Sonit Kumar for the Election Commission of India. The Union of India is represented by Mr. Lokesh.

(2.) The appellants are the voters of a particular Constituency from where the respondent no.11 has been declared elected as a M.L.A.

(3.) The appellants contend that the respondent no.11 won the election from a reserved Constituency, meant for scheduled caste candidate but, the respondent no.11 is not a person of scheduled caste candidate.