Supreme Court: Refusing to interfere with the appointment of KG Bopaiah as the pro-tem speaker, the 3-judge bench of Dr. AK Sikri, SA Bobde and Ashok Bhushan, JJ said:
“Law can’t direct the Governor to appoint a particular person as Pro-tem Speaker. Unless convention becomes legal norm, it can’t be enforced by Court.”
The Bench had assembled on a non-working day to hear the interim petition filed by Congress-JD(S) against the appointment of BJP MLA Bopaiah as the protem speaker after the Court had directed that the Floor Test be conducted before a protem speaker. The Court had, on 18.05.2018, had asked newly sworn-in Karnataka Chief Minister BS Yeddyurappa to take a floor test at 4PM today.
While the Court had refused to interfere with the appointment of the protem speaker, it directed the live broadcast of the floor test and said:
“Live broadcast of Floor Test would be the best way to ensure transparency of proceedings.”
Earlier, Congress-JDS had approached the Supreme Court at late hours of Wednesday to stall the swearing in ceremony of BJP candidate BS Yeddyurappa as the Karnataka Chief Minister after the Karnataka Governor Vajubhai Vala asked him to seek trust votes in the floor test within 15 days of his swearing in. Without passing any order staying the oath ceremony of the new Karanataka Chief Minsiter, the Court said:
“In case, he is given oath in the meantime, that shall be subject to further orders of this Court and final outcome of the writ petition.”
(With inputs from ANI)
