LAWS(MAD)-2011-10-33

C VE SHANMUGAM Vs. STATE OF TAMIL NADU

Decided On October 29, 2011
C Ve Shanmugam Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) The petitioner herein is now the Education Minister in the State of Tamil Nadu. His political party, namely, All India Anna Dravida Munnertra Kazhakam (shortly "AIADMK") emerged victorious when the results were declared for the Elections to the Tamil Nadu State Legislative Assembly on 13.05.2011. The petitioner was also the Minister in the State of Tamil Nadu for Education and Commercial Tax Department during the period 2001-2006. He contested in Tindivanam Constituency for the MLA Election that took place on 08.05.2006. His rival candidate, namely, Mr. N.M. Karunanidhi belongs to Pattali Makkal Katchi (shortly "PMK").

(2.) The brief facts leading to the filing of the writ petition are as follows:

(3.) Heard the submissions made on either side.