JOSE PUTHENKALA Vs. KERALA STATE ELECTION COMMISSION

JUDGEMENT

(1.) THE impugned Ext. P3 in these writ petitions, is a common order, dated 07/03/2005, of the Kerala State Election Commission, hereinafter referred to as the "Commission", dismissing, after joint trial, OP Nos. 255, 256 and 257 of 2003, giving rise to, respectively, WP (C) Nos. 10047,10049 and 10046 of 2005. Hence, these writ petitions are consolidated and heard and are being disposed of by this common judgment.

(2.) THE persons arrayed respectively as the second respondent in these writ petitions (hereinafter referred to, for clarity, as the "alleged defectors"), the writ petitioner and PW 2 in the proceedings before the Commission, were members of the Kaduthuruthy Grama Panchayat and were so elected, having contested as members of a political party, Kerala Congress (M). The Commission has also noticed that these are admitted facts.

(3.) IN the impugned Ext. P3 order, the Commission found that the directions issued by PW 2 to the alleged defectors were duly served on them and that they voted supporting the no confidence motion against the Vice President.