REGENT COMPUTRONICS PVT. LTD.

Girish Chodankar Appellant

V/S

Speaker, Goa State Legislative Assembly Respondents

Referred Judgements :-

KIHOTO HOLLOHAN VS. ZACHILLU [REFERRED TO]
LONDON BOROUGH OF ISLINGTON V. MARGARET ELLIOTT [REFERRED TO]
VASTINT LEEDS BV V. PERSONS UNKNOWN [REFERRED TO]
MANAGER NATIONAL INSURANCE LTD. VS. SANJU P. PAUL [REFERRED TO]
STATE OF MAHARASHTRA AND ANR. V. SARVA SHRAMIK SANGH SANGLI [REFERRED TO]
HARYANA VIDHAN SABHA VS. KULDEEP BISHNOI [REFERRED TO]
SHRIMANTH BALASAHEB PATIL VS. KARNATAKA LEGISLATIVE ASSEMBLY [REFERRED TO]
KIHOTO HOLLOHAN VS. ZACHILLHU [REFERRED TO]
MOHINI JAIN VS. STATE OF KARNATAKA [REFERRED TO]
CHHAVI MEHROTRA VS. DIRECTOR GENERAL HEALTH SERVICES [REFERRED TO]
KULDIP SINGH VS. SUBHASH CHANDER JAIN [REFERRED TO]
PUBLIC SERVICES TRIBNAL BAR ASSOCIATION VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAJENDRA SINGH RANA VS. SWAMI PRASAD MAURYA [REFERRED TO]
MANAGER, NATIONAL INSURANCE CO. LTD VS. SAJU P. PAUL [REFERRED TO]
SPEAKER, ORISSA LEGISLATIVE ASSEMBLY VS. UTKAL KESHARI PARIDA [REFERRED TO]
P. SUDHAKAR RAO VS. U. GOVINDA RAO [REFERRED TO]
STATE OF MAHARASHTRA VS. SARVA SHRAMIK SANGH, SANGLI [REFERRED TO]
M S BHATI VS. NATIONAL INSURANCE COMPANY LTD [REFERRED TO]

JUDGEMENT

(1.) The judgment has been divided into the following Sec. to facilitate analysis:- <IMG>JUDGEMENT_62_LAWS(BOM)5_2023_1.jpg</IMG>

(2.) The petitioner, who is a former President of the Goa Pradesh Congress Committee of Indian National Congress, has petitioned this Court under Articles 226 and 227 of the Constitution of India seeking a direction to the respondent no.1-Speaker Goa State Legislative Assembly to decide the disqualification petition filed by the petitioner against the respondent nos. 2 to 9, within time bound manner and more particularly within the period prescribed by law as laid down by the Supreme Court. The petitioner has placed heavy emphasis on the decision of the Hon'ble Supreme Court in Keisham Meghachandra Singh vs. Hon'ble Speaker Manipur Legislative Assembly & ors.,2020 SCC OnLine SC 55. to contend that the disqualification petition must be decided within a period of three months of its filing.

(3.) The petitioner challenges the deliberate inaction or indecision on the part of the respondent no.1, which according to him, clearly amounts to failure to exercise the jurisdiction conferred under the Tenth Schedule of the Constitution. FACTS :

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GIRISH CHODANKAR Vs. SPEAKER, GOA STATE LEGISLATIVE ASSEMBLY

Referred Judgements :-

JUDGEMENT

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