MADHUKAR MAURYA Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition involves the game of power played by stakeholders, and its acquisition by methods that are not unknown to politics in a democracy. When Winston Churchill said that "democracy is the worst system devised by the wit of man, except for all the others" then our late Prime Minister Pt. Jawahar Lal Nehru replied by saying that "Democracy is good. I say this, because other systems are worse". The path to power in a democracy by playing the game of numbers, even though it may virtually end in the digit '0', is played with deftness and it is because of this that Jon Winne-Tyson said "that the wrong sort of people are always in power because they would not be in power if they are not wrong sort of people. "Still the ideal preserved is what was said by Pittacus (650-569 B.C.) that "the measure of the man is what he does with power".

(2.) The instant case is a living example of what is happening in our society, and when those who are called upon to deal with situations where the lust of power is pretended to be saved in the name of democracy, also get swayed away to do something which ultimately results in a legal tangle that the judiciary is called upon to resolve.

(3.) It is the misfortune of this system, that we have inherited which is full of infinite errors, most of which are created and motivated. This case indicates how a merited statutory procedure can be polluted to defeat the pure intentions of the legislature. It also unfolds as to how men of no principles but of great talent and conversely men of no talent but of one principle, that is how to achieve power, have placed their pawns in this indecent game of political chess.