The Madras High Court observed that the Election Commission should not made a lethargic behaviour by passing the bucks and let the investigation going on. The Investigation would be done while looking in the allegation asked by the petitioner.
“It will not do for the Election Commission to pass the buck in this case and say that the cyber crimes division is conducting an investigation. When the Election Commission is up and about in all other matters and asserts its primacy and authority, it has to look into this allegation immediately and with the degree of seriousness that it deserves.”
The above observation was made by the Division bench of Madras High Court, comprising of Chief Justice Sanjib Banerjee and Justice Senthilkumar Ramamoorthy while dealing with the Petition which alleged the unauthorized use of Aadhar Database for political benefit.
Court Reasoning & Judgment
The Court ordered the Election Commission to conduct an investigation in pursuant with the seriousness of the issues raised by the petitioner.
Case Details
Case W.P.No.7588 of 2021
Quorum: Chief Justice Sanjib Banerjee and Justice Senthilkumar Ramamoorthy
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