SC’s most powerful Judgment meant to wipe out Crime from Politics gets nullified

November,9,2016:A Landmark and one of the Supreme Court’s most powerful and ambitious judgment meant to wipe out crime from politics is today being neutralised by the loopholes which exist in nation's Electoral Laws.

Election Commission of India has on Monday informed the Apex Court Bench led by CJI T.S. Thakur that it was completely in support of the apex court’s July 2013 judgment.

The case is titled Lily Thomas versus Union of India. This Judgment directed the “immediate” disqualification of charge-sheeted MPs and MLAs on their conviction in a case.

Lawyer Meenakshi Arora,representing Election Commission however said the poll law itself had become a stumbling block for the very implementation of the Supreme Court directions.

The Apex Court had mandated that convicted law-makers should be immediately disqualified as was the case before.

The Election Commission rued that a considerable time gap existed between the conviction of the lawmaker and their actual ouster from the House.

On account of this delay, all such convicted lawmaksers continue to enjoy the privileges and stature of MPs and MLAs till the time of their ouster.

SC Judgment in Lily Thomas Versus Union of India by latest laws team on Scribd