ABIMANI @ R.CHANDRASEKARAN Vs. THE GOVERNMENT OF INDIA

JUDGEMENT

(1.) The present Writ Petition is filed as a 'Public Interest Litigation' praying for appropriate direction, directing the fifth respondent, namely Law Commission of India, to consider the issue relating to public voting system with suitable modification and also to suggest comprehensive measures for effecting changes in law and submit a report to the respondents 3 and 4, who, in turn, shall take appropriate action within a stipulated period as per the representations/suggestions made by the fifth respondent.

(2.) The petitioner in the affidavit filed in support of this Writ Petition would state among other things that at present, the voting system in India is the main route cause for the maximum corruption and bribery, as political parties and candidates fight with each other and are spending huge money to lure the voters to caste vote by indirect compulsion in favour of the particular candidate and in the process also, resorting to all immoral methods. The petitioner in this regard has also quoted instances in paragraph Nos. 12 to 15 as to the method adopted by the major political party in Thirumangalam By-election as well as Parliamentary Election held during the year 2009. The petitioner has also submitted a detailed representation, dated 15.12.2017 to all the respondents by ordinary post as well as through E-mail praying for issuance of appropriate guidelines/modification of the public voting system in India as mandatory one for Indian voters and suggest comprehensive measures for effecting changes in law.

(3.) The matter was listed on 24.01.2018 and this Court has brought to the knowledge of the petitioner/party-in-person about the order, dated 12.01.2018 passed in W.P(MD) No. 331 of 2018, K.K. Ramesh v. The Government of India, Rep. By its Home Secretary, Ministry of Home Affairs, North Block, New Delhi and three others . The petitioner/party-in-person prays for short time to go through the said order and to make his submissions accordingly.