NAZEEMA Vs. KERALA STATE ELECTION COMMISSION

JUDGEMENT

(1.) These writ petitions were filed challenging the orders of the Election Commission disqualifying the petitioners as members of the Kollengode Grama Panchayat. The order was a common order of the Election Commission.

(2.) The petitioners, R.Padmanabhan and Nazeema were elected as the members of the Grama Panchayat as candidates of the Indian National Congress (INC) based on an election held in October 2010.

(3.) T.Viswanathan, who was elected as a member of the Grama Panchayat as an INC candidate along with the petitioners filed a petition to disqualify the petitioners as members of the Grama Panchayat alleging violation of the whip issued by the Congress party regarding election of President and Vice President of the Grama Panchayat on 24/7/2014 and for voluntarily giving up of their membership of Congress.