G. A. JAGANNATHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition, styled as a Public Interest Litigation, has been filed by one Thiru G.A.Jagannathan, who was earlier holding the post of President of the Karikalampakkam Village, Puducherry.

(2.) The trigger for the filing of this Writ Petition is the issuance of notification dated 10.05.2021 by the Union of India/R1 on 10.05.2021, nominating three members to the Legislative Assembly of the Union Territory of Puducherry. The nominees are members of the Bharatiya Janata Party ('BJP').

(3.) Puducherry is a Union Territory and its Legislative Assembly comprises 30 elected and three nominated members. General elections to the Legislative Assembly were held in April 2021, wherein the N.Rangasamy Congress ('NR Congress') emerged as the single largest party. The Electorate returned members to the Legislative Assembly as follows: NR Congress - 10, BJP - 6, Indian National Congress (INC) - 2, Dravida Munnetra Kazhagam (DMK) - 6, Independent - 1 and Others - 5.