The events in Puducherry highlight, yet again, the absurdity of the anti-defection law. In what has now become the standard operating procedure, several MLAs from the treasury benches resigned, lowering the numbers required for a no-confidence motion to succeed. This formula has been ...
Puducherry Lt Governor Tamilisai Soundararajan has asked Chief Minister V Narayanasamy to prove his government’s majority in the Vidhan Sabha. According to her direction, the House will meet on Monday, and the only agenda before it will be the confidence vote.
The L-G has also dir...
With assembly elections three months away, the confidence motion’s outcome will be unimportant in Puducherry’s history. But the event will highlight the failure of the anti-defection law and raise an important question. How long will a law which continues to stifle debate in our legislat...
The Central Hall of Parliament doubles up as a portrait gallery. On its walls hang portraits of leaders who shaped the destiny of India. If a viceroy from British India were to walk into the hall today, his mind will find a different commonality between the portraits of M K Gandhi, Bal Gangadhar Til...
The Supreme Court’s order on keeping the farm laws in abeyance crosses the line of separation between the legislature and judiciary. In these pages, Pratap Bhanu Mehta (‘A shapeshifting justice’, IE, January 13), wrote that the order is “terrible constitutional precedent...
