S.Pal, J. - (1.) Let the affidavit of service filed in Court today be kept with the records.
(2.) The petitioner, a Chartered Accountant, has filed the petition challenging order dated 20th October, 2006 whereby his nomination paper for participating in the Eastern Regional Council Election was rejected under sub-rule 10(a)(iv) of Rule 12 of the Chartered Accountants (Election to the Council) Rules, 2006 (hereinafter referred to as the "Rules") read with Regulation 134(10) of the Chartered Accountants Regulation 1988 as he failed to furnish the particulars in columns (h) and (i) of the nomination paper. According to Mr. Bandyopadhyay the mistake was unintentional and as envisaged under Rule 12(10)(b) it was technical in nature and not substantial. Submission has been made that in view of the statements made in paragraph 13 of the writ petition the Returning Officer may be directed by appropriate orders to rescrutinize the nomination papers.
(3.) Opposing the writ petition Mr. Mitra appearing on behalf of the respondent No. 1 drawing attention to Rule 7 of the Rules, submitted as the petitioner did not fill up the compulsory columns (h) and (i) in the nomination paper, the respondent was justified in passing the order.;