AMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) These two writ petitions have been taken up together to consider whether Rule should be issued as identical issues have been raised in both the matters and identical relief has also been sought for.

(2.) Both the writ petitioners were formerly members of the Samajwadi Party, of which Shri Mulayam Singh Yadav is the President. While Shri Amar Singh was one of the senior-most members of the party and had also held the post of All India General Secretary and was its National Spokesperson and had also been a Member of the Rajya Sabha for three terms, Ms. Jaya Pradha is also a prominent political leader who was elected to the Lok Sabha from the State of Uttar Pradesh and was elected for a Second Term to the Lok Sabha as a Member of the Samajwadi Party. Earlier, she had also been a Member of the Rajya Sabha from the said party.

(3.) In addition to the above, Shri Amar Singh is also a member of four different Parliamentary Committees and Ms. Jaya Pradha is a member of one such Committee.