Supreme Court of The United States: The Court on Friday rejected a bid from Texas’ Attorney General, supported by President Donald Trump, to block the ballots of millions of voters in battleground states that went in favor of President-elect Joe Biden. Texas’ motion for leave to file a bill of complaint was denied due to lack of standing under Article III of the Constitution. The Court further observed that, “Texas has not demonstrated a judicially cognizable interest in the manner in which another State conducts its elections”. Although, Samuel Alito and Clarence Thomas, JJ., noted that they would have allowed the case to be filed – “I would therefore grant the motion to file the bill of complaint but would not grant other relief, and I express no view on any other issue”.
In the recently held US Presidential Elections, the “Swing States” of Pennsylvania, Michigan, Georgia and Wisconsin, swung in favour of Joe Biden. The lawsuit was brought by Texas’ Attorney General, Ken Paxton, who sought to sue the abovementioned States and invalidate their election results.
Incumbent President, Mr. Donald Trump and his allies have repeatedly raised allegations of foul play committed during counting of the votes; especially in the “Swing States”.
This is not the first instance of thwarting the Republican Party’s efforts to challenge the legitimacy of the Election results. On 08-12-2020, the SCOTUS in a “one sentence” Order, refused a request from Pennsylvania Republicans to overturn Joe Biden’s victory in the state of Pennsylvania. The Republicans have lost about 50 challenges to the presidential election, as Judges in at least eight states have repeatedly rejected a litany of unproven claims — that mail-in ballots were improperly sent out, that absentee ballots were counted wrongly, that poll observers were not given proper access to the vote count and that foreign powers hacked into and manipulated voting machines.
[Texas v. Pennsylvania, decided on 11-12-2020]
Source: CNN
Sucheta Sarkar, Editorial Assistant has put this story together
Texas tax payers should hold people responsible for this blatant misuse of power and refund it