Mahendra Kumar Shastri vs Union Of India (Uoi) And Anr. on 10 January, 1983

Supreme Court of India

Equivalent citations: AIR 1983 SC 299, 1983 (1) SCALE 27, (1984) 2 SCC 442

Bench: V B Tulzapurkar

ORDER

1. We do not find any merit in the contentions urged by the petitioner in the writ petition. The disability which is imposed under Section 62(5) of the Representation of the People Act is equally applicable to all persons similarly situate mentioned therein and they are even prevented from contesting the election or offering themselves as candidates for such election. The provision is reasonable and in public interest to maintain purity in electing peoples' representatives and there is no arbitrariness or discrimination involved. Rule is discharged and the writ Petition is dismissed.