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Voters should be able to see names, photographs, and symbols of candidates with sufficient clarity, essential for free and fair election: Kerala High Court.
A petitioner was filed twenty 20 Party, a registered unrecognized political party.
The party claims that the Names, Photography, and Symbols of the candidates were not clear and visible on Election Voting Machine( EVMs) in Kothamanglam Thrikkakkara, scheduled to be used during Kerala Legislative Assembly on 6 April 2021.
Stating that every citizen has a Valuable Constitutional right to make a valid choice of candidate after properly understanding and seeing the candidate's name and symbol. On this Advocate K Josh contended that all candidates have not been treated equally by respondents.
Therefore, the party requested that name, symbol and photographs should be clear and prominent as all those of other candidates on EVMs.
Consequently, the learned Council in defense of all respondents stated that all party's name, symbols,s, and photographs were clearly visible. it was also stated, that any order passed by the High Court under the power of article 226 of the Indian constitution can cause hindrance to the free and fair flow of the electoral process.
Considering the fact that elections were on peak (6/04/2021), any interference at this point can slow down the electoral process, since all Ballot papers and postal votes already printed and postal votes were polled. All necessary material were required by candidates was placed.
But in order to settle the matter, a Bench N.Nagresh directed respondents to ensure clear and visible name, photograph, and symbol of petitioner party. So that every candidate can make a fair and easy choice
A Bench N.Nagresh stating the importance of a clear and visible name, symbol, and photograph during election commented that
"It is important and essential that citizens, who are to caste( cast) vote, are able to see the name, symbol, and photographs of all candidates with sufficient clarity. this is essential for a free and fair election."
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