SC refuses to grant relief to disqualified Uttarakhand Congress MLAs

July,20,2016:

As of now there is a bar put on them from attending the Assembly Session.

The Supreme Court has today refused to grant any relief to 9 rebel Congress MLAs who were disqualified from the Uttarakhand Assembly.

The apex court refused to pass any order of putting on hold the disqualification of nine Congress lawmakers and bar put on them from attending the Assembly session that is going to begin on Thursday.

The SC bench of Justices Dipak Misra and Rohinton Fali Nariman said in their order that the outcome of motion of no-confidence against the Speaker shall be subject to the outcome of their petitions challenging their disqualification.

The plea of the disqualified MLAs will now be heard on July 28.

Earlier the SC had clarified that the petition filed by Mr. Rawat challenging the constitutionality of the proclamation of President’s rule would remain alive and will be judicially reviewed.

The Apex Court had cleared that it will also be separately hearing nine dissident Congress MLAs who had challenged their disqualification by the Speaker for “horse trading” due to which they were not allowed to vote in the floor test. Had these MLAs voted, the numbers would have favoured the BJP in the Assembly.

The court had indicated that in case it decides in the future that the disqualification of these 9 MLAs were arbitrary, a second floor test would be a real possibility in the Hill State.

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