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The Delhi High Court here on Friday cleared its stand that there will be no interim protection to the disqualified MLA of Aam Aadmi Party. Earlier today, around 20 MLA were disqualified by the election commission for holding office of profit.
Justice Rekha Palli refused to grant any interim protection to the AAP MLAs when they approached the Court, following the media reports about a recommendation been sent to the President. MLAs were contending that no reasonable opportunity had been provided for hearing them and no concreate evidence is available against them. The matter is now listed to be heard on Monday i.e. 22/01/2018. It is worth noting that these 20 MLA have been appointed as principle secretaries by the Delhi Government.
The MLAs set to be disqualified are Adarsh Shastri (Dwarka), Alka Lamba (Chandni Chowk), Anil Bajpai (Gandhi Nagar), Avtar Singh (Kalkaji), Kailash Gahlot (Najafgarh), Madan Lal (Kasturba Nagar), Manoj Kumar (Kondli), Naresh Yadav (Mehrauli), Nitin Tyagi (Laxmi Nagar), Praveen Kumar (Jangpura), Rajesh Gupta (Wazirpur), Rajesh Rishi Janakpuri), Sanjeev Jha (Burari), Sarita Singh (Rohtas Nagar), Som Dutt (Sadar Bazar).
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