Order
1. The Election Commission issued a notification calling upon the electorates to elect the Members of the Legislative Assembly in the State of U.P The date of notification of election was 16-1-2002 and the last date for filing nomination papers was 23-1-2002. The last date for withdrawal of nomination was 28-1-2002. The date of poll was 21-2-2002. In the said election, the appellant herein and Respondent 1 were the contesting candidates. As a result of counting of votes, Respondent 1 was declared elected as having received the majority of valid votes. The appellant herein filed a petition questioning the election of Respondent 1 as Member of the Legislative Assembly from 346, Govardhan (SC) Assembly Constituency. The election petition purported to be based on the ground that Respondent 1 is not a member of the Scheduled Caste. After the notices were issued by the High Court in the election petition, Respondent 1 filed an application under Order 6 Rule 16 of the Code of Civil Procedure, 1908, for striking off Grounds (i) to (v) and paragraphs 5-29 of the election petition on the ground that those paragraphs did not contain material facts as required under Section 81(3) of the Representation of the People Act, 1951 (for short “the Act”). The High Court was of the view that since no fact warranting declaration of the election of the respondent herein as void had been alleged and the documents referred to therein having not been supplied, the same does not satisfy the requirement of Section 81 of the Act. Since the election of Respondent 1 was not challenged on any other ground, the High Court dismissed the petition. It is in this way, the appellant has preferred this appeal under Section 116-A of the Act, challenging the judgment of the High Court.
2. We have heard counsel for the parties.
3. The sole question which arises in this case is whether there was a pleading as regards the ground that Respondent 1 is not a member of the Scheduled Caste. The relevant paragraphs to this effect run as under:
“4. That the election of Respondent 1 (Shyam) is void on the following grounds:
Grounds
(i)***
(ii) Because Respondent 1 with the mala fide intention and freud (sic), obtained a caste certificate showing himself as a person belonging to the Scheduled Caste and wrongly and fraudulent (sic) contested the election from the seat which is reserved for Scheduled Caste whereas in fact he does not belong to the Scheduled Caste.
(iii)***
6. That Respondent 1 had filed the nomination paper and annexed his caste certificate showing himself to be of Scheduled Caste. The caste certificate was issued in favour of Respondent 1 by the Tahsildar, Mathura on 16-7-2001 showing himself belonging to Bahelia caste.
7. That in 1991 Respondent 1 was issued a caste certificate showing him as of Agaria caste. The caste certificate was issued by the Tahsildar, Mathura on 8-3-1991 as per schedule a.
8. That Respondent 1 had contested the election of member of Zila Panchayat in 1995 from Ward 15 which is a reserved constituency and with his nomination paper, he had annexed a caste certificate showing himself belonging to the Scheduled Caste.
9. That an election petition was filed by one Laxman Singh against Respondent 1 challenging his caste as a Scheduled Caste and it was asserted by the petitioner that Shyam Singh belongs to Aheria caste which is a Backward Caste.
10. That it is pertinent to mention that the brother of Shyam Singh, namely, Virendra Singh had filed an affidavit in the aforesaid election petition and said that they belong to Aheria caste which is a Backward Caste and not a Scheduled Caste.
11. That it is relevant to mention that the daughter of the respondent, Rani Kumari was studying in Shree Chameli Devi Khandelwal Girls Inter College, Mathura which issued a transfer certificate to Rani Kumari on 4-3-2002 which contents the caste as Aheria which is the caste of Respondent 1.
12. That the facts stated above are conclusive evidence to prove that Respondent 1 does not belong to the Scheduled Caste and he is the member of the Backward Caste, as such his nomination paper ought to have been rejected as per Section 36(2) of the Representation of the People Act.
13. That the petitioner moved an application before the Returning Officer on 24-1-2002 to cancel the nomination of Respondent 1 for wrongly showing himself as a member of a Scheduled Caste, to which he does not actually belong.”
4. A bare perusal of the documents contained in the aforementioned paragraphs would show that the appellant in effect or substance did not raise any material fact that the first respondent herein was not a member of the Scheduled Caste. Learned counsel appearing on behalf of the appellant, however, submitted that the averments contained in Ground 4(ii) contains the requisite fact. The said paragraphs contain the grounds for setting aside the improper acceptance of the nomination papers filed by the first respondent and cannot be treated to be statements containing the requisite material facts, which, if proved, would entitle the appellant in obtaining the reliefs sought for. Furthermore, the said statements had been verified and purported to be based on legal advice. It may be true that for improper verification of the material facts pleaded in the election petition, the same cannot be dismissed at the threshold, but apart from the fact that the appellant herein did not move any application for reverification of the election petition, the averments contained in paragraph 4(ii) do not satisfy the requirement of Section 81(1) of the Representation of the People Act, 1951 and in that view of the matter, the said plea is not available to the appellant.
5. For the aforesaid reason, we do not find any merit in the appeal. It is, accordingly, dismissed. There shall be no order as to costs.