Smt. Prema Ramesh vs The Deputy Commissioner on 29 March, 2011

[Cites 0, Cited by 1]

Karnataka High Court

Smt. Prema Ramesh vs The Deputy Commissioner on 29 March, 2011

Bench: B.V.Nagarathna

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25. Ti1e_qL1es:t£0:<:1._ has to be first the issue as to the Whip and theré'§v}3re,--A Section 3(}.)[b) of the Act. The ~ in AIR 2000 SC 3044 Isaﬁcishiv -vs-- Vithal D.Teke), wherein the . Apex Cc;ur£; 1*";23,s sounded a. note: of CE3.L1i',iO1'} in the z:1a1t:ieIi 'af'éiSq::;%.i;1«f'§}f:§=Iig a _pé3rs0n from an £3§€Cf,€'{i office on {he grc>4{m€E.g}f'§éei_ng disqzlalified Lilldéf' the Act, Para ~» 13 of ~ {:'E.i€%~:§e1id jL1dg;eme;1t. reads as faliowsa:

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-.°'%;.:,,¥8 if!' QF KARNATAKA HSGH COURT OF §{AR_:HATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HEGH COLJRT OF IMRNATAKA HIGH COURT, mm: mm an eluded qﬂlae mm by L cauwuung a. local rapmszentad by him be: 0! 9' W amm-d by the have to be amwanae with the and the Rules man: be V, place while dealing with referring to the facts ofthe and case.

TAp$'msV__ €.ourt ﬁmnd that than warn no Rules: or _ of Janata Aghadi an ahawn to have been f thecollecmr and the room-d did not show that "any such min; or mgulnmm existed and that dm-kg thecouruaoftnaring,rnmuoh1n'onofJantnAghndi authorisixg the signatories of the Whiﬁyto issue the /'X' I-

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O U I 5-2 I 2' <31 2 Z 3 LL 0 36 Whip was puﬂforth and the comma of the WlﬂQ..¢i£§:., such authorisation which also V was no such authnriatzian % in the absence of proof of Whip, the vblatbn the applicability <51 *h=-jim The Apex Court in .. by stating um, or from: had resolved pontoon': candidature at the to such 1-auolutim, worded, may render its member prooeoditm at the: party Revel. But ' to % and such direction must be either by Aghndi or front to which this Councilor "' agaimt belorga or by any person or authority nutlaorinadinthfnbahnli Me:-ereuohztianinnotn substitute for direction. 'I'hnmI:'ore, in the instant case, 1: ur r».AKN.'.\1AKA Hm-.H §;('.H."."<I'§" OF §{AEE~!ATAKA HIGH COURT OF KARNATAKA HSGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT'?

3'?' the Apex Court clearly we down that must be tuned by the President of me * a person or authority must be Whip. In the nbuanca of oonditiom followed an the State Party Pro-ad-mt' committed in also stated thntaven n caniidata an an of there being any vwith what had been atatnd Whip had no validity V to or 6. ﬁlm of council had whip, the valid.i1:y afthe whip has in be gone am instance. It in only when 11 mm; is % am a whip in may ieeuea, than the next e fzumﬁon whether the ewe had been violated and thereby nth-acting dinqtmliﬁcntion under Section under Section 3(1)(b] could be amrwered. The Edd decision of /5 ' ox: KARNATAKAHIGH court or KAa.N:.~;rAKA HEGH Luunn -...- 1'5)-\1'u- . _ 'H Asa-.u;o:m-mg.-----...--....,.r,.» identical bane as to whether the. direction issued by President of than Ditrict Congress Comnnithaa strength of authormtkm iuued__,...b_5_r' 3 Commitme. uhould be cunt:-uad us via' ;

by the political party' as 9153 secmuamm oftlu Act 3 reading of the auﬂnxmtiﬁﬁ' "President of KPCC, there was; on the basis of or whip was -- sub-delegated.

.g party or the party. hm to 4 any other person or authority to issue the whip or dn-ac' fnnnnd the name: must be reﬂactad in whip as such, havim regard to than byo-laws ofthe hzthaabuanca ofsuchapzrooadure 1;/,.

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