(1.) Heard Mr. S.B.K. Manglam, learned counsel appearing for the petitioner, Mr. Sanjeet Kumar, learned Assisting Counsel to Standing Counsel No.12 for the State and Mr. Amit Shrivastava who appears for the State Election Commission along with Mr. Sanjeev Nikesh.
(2.) The petitioners prays for a direction to the authorities of the State Election Commission as well as the District Magistrate, Gaya who happens to be the District Election Officer to reconsider their decision regarding the shifting of Booth Nos.256 and 257, Gram Panchayat Raj, Kathautia Kewal under Fatehpur Block in the district of Gaya from its original location Primary School, Patwas (East part) and Primary School, Patwas (West part) respectively, to the Upgraded Middle School, Alakhdiha.
(3.) The grievance of the petitioner stands noted in the order passed on 18.5.2016 and primarily rests on the approval granted by the State Election Commission to the proposal of the District Election Officer -cum - District Magistrate present at Annexure -2 whereunder it was decided to establish the polling booth in question at the Primary School, Patwas.