On Thursday, Kerala High Court said that defection and disloyalty of an elected candidate was nothing but an antithesis and an Kerala High Courtalien concept to the democratic form of governance apart from being an immoral and unprincipled act.
A Division Bench of the Kerala High Court comprising Chief Justice S Manikumar and Justice Shaji P Chaly dismissed a petition filed by Thiruvalla Municipality Chairman Varghese KV in which he challenged his disqualification which barred him from contesting as a candidate in elections to any Local Self Government Institutions for a period of six years by the Election Commission.
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