President’s Rule in Uttarakhand to stay for now
Constitution
The Supreme Court put paid to hopes that President’s Rule in the State of Uttarakhand will be a short one. It stayed an order of the Uttarakhand High Court which purported a “floor test” for a vote of confidence, given the legislative assembly was suspended, not dissolved. Instead, the Apex court belayed the order till 27 April 2016, on which date it will hear the matter.
President’s Rule in Uttarakhand came about after the State’s Appropriation Bill for 2016 was passed by voice vote, and it is alleged, without a majority; opposition MLAs and nine MLAs of the ruling party in the State were opposed to the Bill. Subsequently, with further enquiries belong made, show cause notices to the nine MLAs from the ruling party were sent, after disqualification petitions were filed by the Chief Whip of the party. A vote of confidence was called for by the Governor: Chief Minister informing him of the same to have been scheduled for 28 March 2016. On 27 March 2016, however, the Union Cabinet imposed President’s Rule in the State.
Relevant : Harish Chandra Singh Rawat v. Union of India and Ors MANU/UC/0007/2016
S.R. Bommai and others v. Union of India and others MANU/SC/0444/1994
Tags : PRESIDENT’S RULE UTTARAKHAND APPROPRIATION BILL
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