RAMCHANDER JANGID Vs. STATE

JUDGEMENT

(1.) Vide the notification dated 2910-1994 the Government of Rajasthan has called upon the electorate to elect the members of the Municipalities and the election is scheduled to be held on 27-11-1994.

(2.) All the petitioners are candidates for the Municipal Corporation, Jodhpur and a public notice of the indended election came to be issued on 10-11-1994. The last date for filing nominations was fixed as 14-11-1994 and for the purpose of withdrawal of the nomination papers the date was specified as 17-11-1994.

(3.) On 18-11-1994 the symbols were allotted by the Returning Officer to the candidates including the petitioners as per their choice indicated. By a communication the candidates including the petitioners were informed in respect of the symbols allotted to them.