Madras High Court
S.Arumugam vs Bar Council Of Tamilnadu And Puducherry on 9 February, 2018
Bench: Indira Banerjee, Abdul Quddhose
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 09.02.2018 CORAM THE HON'BLE MS. INDIRA BANERJEE, CHIEF JUSTICE AND THE HON'BLE MR.JUSTICE ABDUL QUDDHOSE W.P.No.2667 of 2018 S.Arumugam .. Petitioner Vs. Bar Council of Tamilnadu and Puducherry Rep. by its Secretary Bar Council Building High Court, Chennai - 104. .. Respondent PRAYER: Petition under Article 226 of the Constitution of India for issuance of a writ of Mandamus directing the respondents to consider the petitioner's representation dated 25.1.2018 to make necessary provision in the ballot paper for NOTA (None of the above) option in the forthcoming elections to the Bar Council of Tamilnadu and Puducherry scheduled to be held on 28.3.2018. For Petitioner : Mr.S.Namonarayanan For Respondent : Mrs.Selvi George ORDER
(Order of the Court was made by the Hon'ble Chief Justice) After hearing the respective parties, the writ petition is disposed of by directing the Special Committee of the Bar Council of Tamil Nadu and Puducherry to consider the representation of the petitioner for making provision for voting for none of the candidates, by insertion of a column in the ballot paper - NOTA (None of the above).
2. It is made clear that this Court has not gone into the merits of the prayer and it will be open to the Special Committee to take its own decision as per law.
The writ petition is disposed of accordingly. No costs.
(I.B., CJ.) (A.Q., J.)
09.02.2018
Index : No
Internet : Yes
sasi
THE HON'BLE CHIEF JUSTICE
AND
ABDUL QUDDHOSE,J.
(sasi)
W.P.No.2667 of 2018
9.2.2018