PRAVEENA RAVIKUMAR Vs. STATE ELELCTION COMMISSION

JUDGEMENT

(1.) Writ petitioners have been disqualified by the Kerala State Election Commission (for short 'the Election Commission') for violating the directions in writing issued by the political party. Writ petitioners were the respondents in O.P. No.1 of 2022 and O.P. No.2 of 2022, both of which were filed by the second respondent. The Election Commission allowed both original petitions, hence these two writ petitions.

(2.) The facts of these two writ petitions as revealed from the pleadings and the arguments raised before the Court are briefly narrated below:

(3.) Out of a total of 21 Ward Members in the Munnar Grama Panchayat, 11 belonged to the INC under the UDF banner while LDF had 10 members of which 8 belonged to CPI and 2 belonged to CPI(M). Initially, Smt. Manimozhi of the UDF was elected as the President of the Panchayat while Sri. Marsh Peter became the VicePresident, both of whom belonged to the INC. While so, noconfidence motions were brought against the President and the VicePresident of the Panchayat. Smt. Manimozhi resigned before the motion was put to vote and Sri. Marsh Peter was removed through the motion on 10/12/2021.