- (1.) Heard learned Counsel for the parties at length.
(2.) The petitioners had approached this Court praying therein for various reliefs on the ground that eligible teachers should not be debarred from voting in the elections of Teachers Constituencies in the U.P. Legislative Council.
(3.) The petitioners principle contentions were, firstly, that though they have submitted their applications for inclusion of their names in the voters' list, but that had not been considered by the respondents and consequently the names should be included and they be entitled to participate in the elections, failing which the electoral roll earlier prepared alone should be considered and the guidelines which are in force since 4.12.2009 be followed.;