OM PRAKASH SHARMA Vs. LEGISLATIVE ASSEMBLY OF THE NATIONAL CAPITAL TERRITORY OF DELHI THR SECRETARY AND ANR

JUDGEMENT

(1.) Petitioner seeks setting aside of the Motion passed by the Legislative Assembly of National Capital Territory of Delhi on 31.03.2016 (communicated to the petitioner by letter dated 01.04.2016), whereby Petitioner has been suspended for two subsequent sessions of the Legislative Assembly. The petitioner further seeks a direction to the respondents to permit the petitioner to attend the Legislative Assembly of the National Capital Territory of Delhi.

(2.) Petitioner who is a member of the Legislative Assembly of National Capital Territory of Delhi has filed this petition against Respondent No. 1 - Legislative Assembly of National Capital Territory of Delhi and Respondent No. 2 - Speaker of the Legislative Assembly.

(3.) The petitioner is a leader of Bhartiya Janta Party (in short BJP) and a member of Delhi Legislative Assembly, having been elected in 2015.