PADI RICHO Vs. SPEAKER

JUDGEMENT

(1.) Heard Mr. K. C Mittal, learned senior counsel and Mr. Ravi Shankar Jandhyala, learned counsel for the petitioner, Mr. N. Dutta, learned Advocate General for the State of Arunachal Pradesh appearing for the respondent Nos. 1 and 2, being the Speaker of the Arunachal Pradesh Legislative Assembly and the Secretary of the Arunachal Pradesh Legislative Assembly, Mr. A. Apang, learned senior counsel appearing for the respondent No.3 being the Election Commission of India, Mr. R.K. Dwivedi, learned senior counsel appearing for the respondent Nos. 4, 10, 18, 20, 21 to 24, 26 to 32 and 34 to 41, Mr. B. Chahar, learned senior counsel appearing for the respondent Nos. 7 to 17 and Mr. T.T Tara, learned counsel appearing for the respondent Nos. 5,6,19, 25, 33, 42, 43 and 45.

(2.) The 6th Legislative Assembly of the State of Arunachal Pradesh was constituted as per the Assembly Election held in April, 2014. The Arunachal Pradesh Legislative Assembly comprises of 60 seats and out of the same, in the Election held in April, 2014, 42 members were from the Indian National Congress (INC), whereas 11 members were from Bharatiya Janata Party (BJP), 05 members were from Peoples Party of Arunachal Pradesh (PPA) and 02 members were from Independent.

(3.) After the election, Mr. Nabam Tuki was elected as the leader of the INC Legislature Party and accordingly was invited to form the Government and was sworn in as the Chief Minister of the State of Arunachal Pradesh.