M S RAJENDRAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner, through this Public Interest litigation, prayed for issuance of a writ directing the Union of India and the chief Election Commissioner to explore every possibility before taking a decision to dissolve the Lok Sahba and to go in for mid-term elections or for any other appropriate writ, Order or Direction.

(2.) THE petitioner averred and claimed to be the Founder and General Secretary of a political Organisation, with an aim and object of spreading the preachings of Perunthalaivar (Great Leader) among the Indian masses it create an egalitarian society and bringing national integration and communal harmony. It is stated that in view of the Jain Commission's interim report placed before the Parliament, there has been hectic attempts by various political parties to impose mid-term election on the People. Various sweeping claims were made on the basis of ipse dixit. THE mid-term election is said to involve huge public money which would be a national waste and violative of Art. 14, 21 and 22 of the Constitution apart from that it is claimed that 40 to 60 Members of Parliament, crossing the party line, submitted a memorandum to the President of India not to dissolve the current Lok Sabha.