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On Monday, Supreme Court rejected a PIL filed by the BJP leader Gagan Bhagat which challenged the dissolution of Jammu & Kashmir Assembly by Governor Satya Pal Malik through a memorandum released by the Raj Bhavan. The bench comprising of Chief Justice Ranjan Gogoi and Justice Sanjay Kishan Kaul asserted that they are not willing to intrude with the decision given by the Governor Satya Pal Malik. On November 21, after the claim of People’s Democratic Party to mould a government with the support of National Conference and Congress, the Jammu and Kashmir Assembly was unexpectedly dissolved by the Governor.
Subsequent to this, there was another offer from the two-member People’s Conference which asserted the backing of BJP and 18 legislators from other parties. Mehbooba Mufti, the PDP President made a notice to the governor that her party comprised of 29 MLAs with the support OF National Conference and Congress.
On seeing the tenure of Governor which is upto December 18 after which it is the President’s rule the tenure of state assembly is till October 2020. The Governor’s rule was fastened following the crash of PDP-BJP coalition government. The political parties are given a chance to explore the prospective time to form a new government as the state assembly was kept in suspension.
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