constitutional authority Archives

Madras HC | “Framers trusted Constitutional Appointees to perform duties promptly”; Court invokes Art. 200 while enouncing Governor’s responsibility of taking early decision when a Bill is presented for assent

Madras High Court: A Division Bench of N. Kirubakaran and B. Pugalendhi, JJ., said that a Constitutional Authority has to take a

“Armed forces are apolitical and neutral stakeholder in the modern democracy. Defence Forces belong to everyone and are not an appendage of

Supreme Court: In the writ petition relating to appointment of constitutional authorities where the President of India was made the first respondent,