ASHOK KUMAR TRIPATHI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition under Article 226 of the Constitution of India shall decide the connected batch of Petitions Nos. W. P. 2059/99 (Ravi Thakur and Ors. v. Union of India and Ors.), W. P. 1984/99, (Rajendra Soni v. The State of M. P. and Ors.), W. P. 2080/99 (Ajay Shrivastava v. State of M. P. and Ors.), W. P. 2082/99 (Thakur Dutt Sharma and Ors. v. State of M. P. and Ors.), W. P. 2084/99 (Kanchan Singh Chouhan v. State of M. P. and Ors.), W. P. 2085/99 (Dilawar Khan and Ors. v. State of M. P. and Ors.), W. P. 2087/99 (Muinuddin v. State of M. P. and Ors.), W. P. 2124/99 (Jagdish Prasad Jaiswal and Ors. v. State of M. P. and Anr.), W. P. 2131/99 (Chhotelal Choudhary v. State of M. P.), W. P. 2152/99 (Sita Prasad Tripathi v. State of M. P. and Ors.), W. P. 2154/99 (Mithilesh Kumar Mishra and Ors. v. Union of India and Ors.), W. P. 2159/99 (Bhagwat Prasad Mahere v. State of M. P. and Ors.), W. P. 2161/99 (Pooran Pathak v. State of M. P. and Ors.), W. P. 2184/99 (Govind Lal Sahu v. State of M. P. and Ors.), W. P. 2222/99 (Ganesh Singh Patel and Ors. v. State of M. P. and 2 Ors.), W. P. 2242/99 (Ram Babu Dhakad and Anr. v. State of M. P. and Ors.), W. P. 2245/99 (Lakhanlal and Anr. v. State of M. P. and Ors.), W. P. 2248/99 (Gopal Prasad Chandra and Ors. v. State of M. P. and Ors.), W. P. 2250/99 (Laxminarayan Gour v. State of M. P. and Anr.), W. P. 2254/99 (Pulin Biswas and 9 Ors. v. State of M. P. and Ors.), W. P. 2255/99 (Totaram Mahajan and Anr. v. State of M. P. and two Ors.), W. P. 2256/99 (Soochana Patel v. State of M. P. and Ors.), W. P. 2262/99 (Ashok Kumar Tripathi v. Union of India), W. P. 2266/99 (Omkar Yadav and Ors. v. State of M. P. and Ors.), W. P. 2270/99 (Vijay Bahadur Singh v. State of M. P. and Ors.), W. P. 2271/99 (Ratan Singh v. State of M. P. and Ors.), W. P. 2272/99 (Bharat Yadav v. State of M. P. and Ors.), W. P. 2273/99 (Hari Om Chouksey v. The Union of India), W. P. 2274/99 (Kashiram and Ors. v. The Union of India and Ors.), W. P. 2276/99 (Rajendra Patel v. Union of India and Ors.), W. P. 2277/99 (Mohan Lal Shrivas v. Union of India and Ors.), W. P. 2278/99 (Sardar Raminder Singh Kalra v. Union of India and Ors.), W. P. 2279/99 (Chandra Bhan Yadava v. The State of M. P.), W. P. 2280/99 (Netram Yadav v. The Union of India and Ors.), W. P. 2281/99 (Shakti Singh v. Union of India and Ors.), W. P. 2282/99 (Arvind Chouhan and Ors. v. State of M. P. and Ors.), W. P. 2285/99 (Raghvendra Singh and Ors. v. The Union of India and Ors.), W. P. 2290/99 (Vinod Kumar Guru v. The State of M. P. and Ors.), W. P. 2300/99 (Naresh Tiwari and Anr. v. State of M. P. and Anr.) W. P. 2309/99 (Uma Rao Singh Maurya and Ors. v. State of M. P. and Ors.), W. P. 2310/99 (Deoraj Singh v. State of M. P. and Anr.), W. P. 2311/99 (Ram Kishore and two Ors. v. State of M. P. and 2 Ors.), W. P. 2313/99 (Arjun Mahto v. State of M. P. and Anr.), W. P. 2319/99 (Brijlal and Ors. v. State of M. P.), W. P. 2329/99 (Ratan Chand Jain and Ors. v. State of M. P. and Anr.), W. P. 2339/99 (Kedar Patel v. State of M. P. and 3 Ors.), W. P. 2345/99 (Ramcharan Ahirwar and Anr. v. State of M. P. and Ors.), W. P. 2346/99 (Sheikh Qamaruddin and Ors. v. The Union of India and Ors.), W. P. 2353/99 (Kedar Patel v. State of M. P. and Ors.), W. P. 2355/99 (Nand Kishor Shrivastava v. State of M. P. and Ors.), W. P. 2371/99 (Kailash Das Swami and Ors. v. State of M. P. and Ors.), W. P. 2372/99 (Jasvindra Pratap Singh and Ors. v. State of M. P. and Ors.), W. P. 2373/99 (Smt. Moorti Bai v. State of M. P. and Ors.), W. P. 2374/99 (Shyam Kumar Mishra v. The State of M. P. and Ors.), W. P. 2380/99 (Balwan Singh Rathore v. State of M. P. and Ors.), W. P. 2384/99 (Mahendra Kumar Arse v. State of M. P. and Ors.), W. P. 2385/99 (Balram Patel v. State of M. P. and Ors.), W. P. 2409/99 (Raghwendra Singh and Ors. v. State of M. P. and Ors.), W. P. 2420/99 (Ramdin Sharma v. State of M. P. and Ors.), W. P. 2440/99 (Smt. Usha Shrivastava and Anr. v. State of M. P. and Ors.), W. P. 2485/99 (Mazboot Singh v. The State of M. P. and Ors.), W. P. 2506/99 (Smt. Mayu Awadhiya v. The Union of India), W. P. 2511/99 (Ram Kishore and Ors. v. Union of India and Ors.), W. P. 2512/99 (Arun Kumar Choudhary v. State of M. P. and Ors.), W. P. 2516/99 (Arshad Khan and Ors. v. State of M. P. and Ors.), W. P. 2525/99 (Pratap Singh Rajput v. State of M. P. and Ors.), W. P. 2530/99 (Rakesh Kumar Guru v. State of M. P. and 2 Ors.), W. P. 2546/99 (Umesh Kumar Thakars v. State of M. P. and Ors.), W. P. 2548/99 (Lal Mohd. and Anr. v. State of M. P. and Ors.), W. P. 2549/99 (Manish Gupta v. State of M. P. and Ors.), W. P. 2561/99 (Rameshwar Raghuvanshi and Anr. v. The Union of India and Ors.), W. P. 2563/99 (Ramswaroop Vishwakarma and Anr. v. State of M. P. and Anr.), W. P. 2567/99 (Jamna Prasad v. State of M. P. and Ors.), W. P. 2577/99 (Banga Ram Baghel v. State of M. P. and Ors.) and W. P. 2639/99 (Awadh Narayan Gurjar and Ors. v. State of M. P. and Anr. ).

(2.) THE Division Bench of this Court which admitted the petition on 13-5-99 stayed the entire elections of Panchayat in all levels in the State with grant of permission to the State to make interim arrangement for a period of six months consequent to the dissolution of the Panchayat on expiry of their terms. The State of M. P. against the order of stay passed by the Division Bench in this batch of petitions went in Special leave to Appeal (Civil No. 8334/1999) and the Supreme Court passed the following order on 16-7-99 :-

(3.) THE above interim order passed by the Supreme Court was clarified by order made on 20-8-99 which reads as under :-