- (1.) Heard Sri H.R. Mishra, learned Senior Advocate assisted by Sri B.N. Mishra, learned counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) The petitioner before this Court seeks quashing of order of the Chief Election Commissioner dated 05.01.2015 as well as the election programme, notified thereunder.
(3.) It is the case of the petitioner that for the purposes of election of Branch Representative of Uttar Pradesh, Sahakari Gram Vikas Bank Limited, Branch Raya, District Mathura, the Election Officer had notified an election schedule, a copy whereof is enclosed as Annexure no.1 to the writ petition. According to the election schedule (i) the list of members was to be finalized on 14.11.2014, (ii) 15.11.2014 was fixed as date for nomination, (iii) scrutiny of the nominations was to be done on 17.11.2014 after which the list of valid nomination was to be declared on 17.11.2014, (iv) the last date for withdrawal of nominations was 17.11.2014 and (v) the date of allotment of the election symbol was notified as 18.11.2014 after which election if any had to take place on 25.11.2014.;