Allahabad High Court: A writ petition was filed by former IPS officer Amitabh Thakur challenging Section 16 of the Chief Election Commissioner and other Election (Appointment, Commissioners Conditions of Service and Term of Office) Act, 2023, as unconstitutional. The Division Bench of Sangeeta Chandra and Brij Raj Singh, JJ., took note of the objection regarding the maintainability of the petition for the relief sought to be claimed therein and granted time to Amitabh to amend the same.
The matter was listed for 05-09-2025.
[Amitabh Thakur v. Union of India, Writ- C No. 8238 of 2025, decided on 29-08-2025]
Advocates who appeared in this case :
For the petitioner: Petitioner in person
For the respondent: Additional Solicitor General of India Shashi Prakash Singh, Deputy Solicitor General of India S.B. Pandey, Senior Advocate O.P. Srivastava, Advocates Deepanshu Das and Anupriya Srivastava
