K.K.RAMESH Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The petitioner claims to be a public interest litigant and according to him, the 8th respondent was a sitting Member of the Tamil Nadu Legislative Assembly and was representing the Nanguneri Assembly Constituency. In the recently concluded Parliamentary elections, he stood as a candidate for election to the Lok Sabha from Kanyakumari constituency and got elected and as a consequence thereof, he has also resigned from the membership of the Tamil Nadu Legislative Assembly.

(2.) It is the case of the petitioner that the Government of Tamil Nadu is reeling under severe financial crisis and the 8th respondent, without completing the full term in the Tamil Nadu Legislative Assembly representing Nanguneri constituency stood for the Parliamentary election and was successful and consequent upon his resignation, the Legislative Assembly seat of Nanguneri fell vacant for which a fresh election has to be held and as such the amount of money that had been incurred for conducting the election in respect of Nanguneri constituency as well as money that would be spent for the conducting election to the very same constituency on account of resignation of the 8th respondent has to be recovered in order to save the tax payers money and a representation in this regard was given on 28.5.2019, which did not evoke any response and, therefore, the petitioner has come forward with the present petition.

(3.) Heard the submissions of the petitioner/party-in-person and he is unable to come to the aid of this Court by quoting the relevant statutory provisions and the legal position. It is also to be noted at this juncture that the petitioner is regularly in the habit of filing very many public interest litigations as party-in-person. Therefore, he is supposed to be aware of the minimal requirement as to the assistance he is to render to this Court. Unfortunately, he has failed to render the necessary assistance to the Court.