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Wanglam Sawin and Ors. v. The Speaker, Arunachal Pradesh Legislative Assembly and Ors. - (High Court of Gauhati) (12 Jan 2016)

Gauhati HC accepts resignation of MLAs

MANU/GH/0006/2016

Constitution

Gauhati High Court declined relief in petitions by Gabriel Denwang Wangsu and Wanglam Sawin, members of Arunachal Pradesh’s legislative assembly, holding their letters of resignation to be valid. The MLAs had alleged being forced to sign the letters at a get-together arranged by the Chief Minister, at which all present had been compelled to sign letters, which pledged support to the incumbent and resignation upon change of stance. The Court rejected Petitioners’ pleas of duress, noting discrepancies in the dates of the letters resigning and withdrawing resignation.

Relevant : Jagjit Singh v. State of Haryana MANU/SC/5473/2006 Article 190 Constitution of India Act

Tags : LEGISLATIVE ASSEMBLY   RESIGNATION   WITHDRAWAL   ARUNACHAL PRADESH  

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