Y. ERABOT Vs. SPEAKER, MANIPUR LEGISLATIVE ASSEMBLY

JUDGEMENT

(1.) HEARD Mr. Ashok Potsangbam, learned Sr counsel for the petitioners and Mr. N. Kotishwar learned counsel appearing for the respondents.

(2.) MATTER relates to Bulletin issued by the Secretary, Manipur Legislative Assembly being Bulletin Part -II dated 26.10.2002 (Axinexure A/8) which is reproduced below :

(3.) MR . N. Kotishwar, learned counsel for the respondent No. 2, submits that the above decision of the Supreme Court may not be strictly applicable in the present case as, in the present case at hand, the rigour of the provisions of the Tenth Schedule of the Constitution of India may not be attracted as there is no indication or anything to show that the petitioners were or are likely to be disqualified under the provision of the Tenth Schedule.