Union of India v. Harish Chandra Singh Rawat and Anr. - (Supreme Court) (06 May 2016)

Uttarakhand Vote of Confidence on 10 May 2016

Constitution

The Supreme Court gave the go ahead for conducting of floor test in the Uttarakhand Legislative Assembly on 10 May 2016. The only agenda before the Assembly will be the Vote of Confidence sought by Chief Minister Harish Singh Rawat.

The Confidence Motion will not be a voice vote, the very thing that led to allegations of mala fide conduct in the Assembly in the first place, and left the State facing President’s Rule. The floor test will also be video-recorded, with the footage available for perusal with the court. Sealed result of the vote will be presented before the Court on 11 May 2016.

The Court ruled out allowing nine members of the Ruling party in the State who were disqualified for not toeing the party line from participating in the Assembly.

Tags : UTTARAKHAND VOTE OF CONFIDENCE FLOOR TEST DISQUALIFIED MEMBERS