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The Election Commission on Saturday (1, May) moved to Supreme Court against the Madras High Court Observation in Hearing, that the Election Commission poll panel is responsible for the surge in Covid-19 cases across the country. And the poll panel on Saturday challenged the observation made by Madras High Court observation where its failure to maintain the Covid-19 Protocols.
The Election Commission appealed against the Madras High Court’s Refusal to entertain its petition opposing the Censorious remarks will be heard by Justice DY Chandrachud on 3 of March.
The Madras High Court on May 26, Criticized the election commission for a surge of Covid-19 Cases, Holding it singularity responsible for the spread of diseases.
The development comes after the 30th of April when the apex court advice the high court to avoid unnecessary off-the-cut remarks during the hearing the observation made by some of them against the Centre and for the state government over their handling of the escalating Covid-19.
The Election Commission in the appeal to the Supreme Court, that the high court of madras remarks was blatantly and Disparaging.
The HC made the observation while hearing a Public Interest Litigation (PIL) Writ petition filed by Tamil Nadu transport minister M R Vijayabhaskar.
That The Bench Has Marked that Election Commission officials may be booked under ‘Murder’ Charges
"Public health is of prime importance and it’s distressing that constitutional authorities have to be reminded in such regard. That it’s only when a citizen survives that he will be able to enjoy the rights that a democratic republic guarantees," the bench had observed
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