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Books that get straight to the point are refreshing. The author works hard to separate the grain from the chaff, letting the reader quickly reach the crux of the matter. India that is Bharat: An Introduction to the Constitutional Debates by P Rajeeve is one such book.
Rajeeve is current...
The Karnataka Cabinet approved and then put on hold a Bill mandating reservation in private sector jobs for local residents. The Bill not only makes the State unattractive for investments, but may also violate the Constitution.
The Bill defines a local candidate as anyone who was born in Karnatak...
Delhi churns every five years. The general election results decide the political fate of incumbent Members of Parliament (MPs), and there are new public representatives and their ideas for the country. Besides its broader impact on Parliament and governance, this churning has a personal dimension. E...
A contested election for the post of Lok Sabha Speaker is a sign of a broadening divide between treasury and opposition benches. Before Independence, contests for the position of president (equivalent of modern-day Speaker) were quite common. In the first election in 1925, Vithalbhai Patel defeated ...
The first session of the 18th Lok Sabha will start on Monday. Before the House can begin its legislative functioning, the newly elected members will have to take the oath of Members of Parliament (MP), which is provided in the Constitution.
The day will begin in Rashtrapati Bhavan, where Bha...