Delhi High Court asks Judges to prioritize criminal cases, appeals, revisions pending against MPs, MLAs
The Court requested all the Judges to refrain from adjourning the subject cases except for rare and compelling reasons.
Members of Parliament
30% reduction in salaries payable to MPs to meet exigencies of COVID 19 — Salary, Allowances and Pension of Members of Parliament (Amendment) Ordinance, 2020
President promulgates — Salary, Allowances and Pension of Members of Parliament (Amendment) Ordinance, 2020. Amendment of Section 3: after sub-section (1), insertion
J&K HC | Two MP’s given permission to meet Dr Farooq Abdullah and Omar Abdullah, President and Vice-President of J&K National Conference; followed by some conditions
Jammu and Kashmir High Court: Sanjeev Kumar, J. while hearing a petition filed by Members of Parliament in respect to seeking permission
Supreme Court refuses to scrap the pension & other benefits to ex-MPs
Supreme Court: Upholding the Constitutional validity of certain Amendments made to the Salaries, Allowances and Pensions of Members of Parliament Act, 1954, the bench of J. Chelameswar and Sanjay Kishan