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In hearing of the present petitions SC dealt with non compliance of its verdict by the Political parties in India in the case of Public Interest Foundation and Ors. Union of India and Anr.(2019) in which the court has already directed the political parties to upload the details of their candidates (especially those who have criminal antecedants) , also reasons of their selection along with the charges they are being tried under in any court of law within the country shall be published by the political parties on their websites and other medias for transparency between the parties and the voters. It was observed by the apex court that selction of candidates in political parties with criminal antecedants have literally increased from the past ten years in the General elections , to which Political parties have no reply to and answers to explain on. This contempt petition was filed by Advocate Ashwini Kumar Upadhyay and Rambabu Singh Thakur whose cmplaint was in regard of non complaince of directions given by SC in 2018 to the Election Commision, Hon'ble court has directed on 25-09-2018 that "candidates have to publicize their case details whether in trial or at the stage of investigation". Court after considering the arguments of the petitioner in the mentioned case observed that "It must also be borne in mind that the law cannot always be found fault with for the lack of its stringent implementation by the concerned authorities. Therefore, it is the solemn responsibility of all concerned to enforce the law as well as the directions laid down by this Court from time to time in order to infuse the culture of purity in politics and in democracy and foster and nurture an informed citizenry, for ultimately it is the citizenry which decides the fate and course of politics in a nation and thereby ensures that ?we shall be governed no better than we deserve." Court also opined their view in regard of the criminalisation which is rapidly covering the Indian Politics these days which was that, the citizens of our country vote to have a government which can help in making their society a better place for them not to leaders and politicians with "dirty hands" itself. It was also said by the bench of the SC that the voter cry for sustenance of constitutionalism the citizens feel agonized when democracy gets dominated by the money and muscle power during elections. Therefore , it is very important for judicary and the legislature of our country to make efforts to remove the criminals from politics to create a better democracy and implementation of rules and procedure in the country. In the pursuance of its opinion the apec court has again given certain direction to be complied by the candidates and political parties and to have check by Election Commision.
Following are the Directions passed by the Bench of Justice RF Nariman and Justice Ravindra Bhat
1) It shall be mandatory for parties and at central and state level parties to upload on their websites the details of the selcted candidates along with the details of the cases being tried on them with the charges alleged also along with reasons of selection of those candidates but not the ones with no criminal antecedants.
2)This information shall also be published in the local newspapers and the vernacular newspapers.
3)These informations should be published not less than two weeks before the filing of the nominations and within 48 hours of selection of the candidate whichever is earlier.
Also, the apex court directed that no compliance of the directiions would disqualid may result into disqualification of candidates,
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