GYANDENDRA KUMAR Vs. BIHAR LEGISLATIVE ASSEMBLY, PATNA ETC.

JUDGEMENT

(1.) The instant appeals arise out of the order of disqualification issued by the then Speaker of 15th Bihar Legislative Assembly. The term of said Assembly was from 20/11/2010 till 20/11/2015.

(2.) One of the orders passed by the Speaker on 1/11/2014, in its operative part, directed as under:

(3.) Without going into the details about the challenge raised by the disqualified members, suffice it to state that the order of disqualification was stayed and the benefit of interim order was enjoyed by said disqualified Members all through.