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The Supreme Court sought response from six state governments, Centre and BJP on a plea according to which they have violated the apex courts directions pertaining to the issuance of public advertisement. The states are UP, MP, Chattisgarh, Rajasthan, Telengana, Jharkhand and the plea has been filed by the AAP MLA from Delhi. The bench was being headed by Justice RanjanGogoi.
The petitioner claimed that Supreme Courts directions relating to the issuance of public advertisement has not been complied with. On May 13 the Apex Court passed directions asking the centre to constitute a three member committee to regulate the matter of issuance of public advertisement. The court modified it’s orders on March 18 and said that the pictures of Union Ministers, Chief Ministers can appear on advertisements. The verdict came on pleas submitted by Tamil Nadu and the then poll bound West Bengal that sought the permission of the Supreme Court to incorporate the leaders' pictures in advertisements.
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