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Kapil Mishra has moved the Delhi High Court over the Delhi Chief Minister’s “low attendance” in the State Assembly. The Rebel MLA from Aam Aadmi Party moved the Court stating that the CM’s attendance was less than 10 percent and pleaded the Court to issue directions to the Lieutenant-Governor to enforce the presence of the Minister.
Advocate Ashwini Kumar Upadhyay, while appearing on behalf of the petitioner, claimed that the CM was absent from the Assembly even while his State is undergoing a water crisis. Further, the petition also sought a mandatory 50 percent attendance for all MLAs. He pointed out that Kejriwal, who also holds the post of Water Minister, attended only 7 out of 27 sessions conducted the previous year. The absence of the CM from the Winter Session and the Monsoon Session which was called to table pending bills including the Minimum Wages Bill showed his lack of dedication to his constituents. Further, Upadhyay, while highlighting the fact that the aforementioned Minimum Wages Bill was passed by the Assembly but later returned by the Centre due to its lacunas and loopholes, pointed out that the Minister was not present during the numerous Special Sessions or even the Budget Session. All of this was placed before the Court, while arguing that these MLAs are paid disproportionately and have actually given themselves a 400% salary hike in 2016 when they do not even attend the Assembly sessions. Hence, the petition prayed for the LG and Governor to take appropriate action against the CM and other MLAs, by following the policy of ‘No Work No Pay’. The Bench, comprising of Justice Sangita Dhingra Sehgal and Justice C Hari Shankar, allowed the matter to be listed on Tuesday.
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