KALLARA SUKUMARAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THESE two matters arise out of a common reference order made by a learned Single Judge in two writ petitions under the following circumstances.

(2.) SHRI R. Balakrishna Pillai was sworn, in as a Minister of the Cabinet headed by SHRI K. Karunakaran in 1982. At the function of the kerala Congress held at Ernakulam, on the 25th of May, 1985, the Minister made a speech which gave rise to four writ petitions, two of which have been disposed of in the year 1985.

(3.) ONE would have thought that these two decisions gave a quietus to the whole issue. They did not. Shri R. Balakrishna Pillai was re-inducted as a Minister. He was sworn in on 25-5-1986.