- (1.) A contempt petition has been filed in this Court on 06.11.2020, by the Petitioner herein, who has brought to the notice of this Court the flouting of its directions given vide Order dated 13.02.2020. The Petitioner describes himself in the said petition as follows: "That the Petitioner above named is an Advocate registered with Bar Council of Delhi and presently practicing in the Delhi and basically belonging from the Nalanda District of the State of Bihar. As an Officer of the Court and also as a law abiding citizen of this Country the Petitioner has self-obligated duty to apprise this Hon'ble Court regarding wilful disobedience of its order if happening somewhere and especially in the State of Petitioner itself and also where the Said Order is related with the large interest of the people who are going to exercise their Constitutional Right "Right to Vote"."
(2.) This Court issued notice on the said contempt petition on 11.02.2021 and recorded that the Election Commission of India [hereinafter referred to as "ECI"] has filed its report in compliance with the Order dated 13.02.2020. Vide a subsequent Order dated 17.03.2021, this Court had directed that Shri K.V. Viswanathan, learned Senior Advocate, be appointed to assist this Court as Amicus Curiae. Shri Viswanathan has since filed a detailed list of dates and submissions.
(3.) This contempt petition arises out of elections that were held to the Bihar Legislative Assembly in October/November, 2020. The report of the ECI first sets out extracts from our Order dated 13.02.2020 and then brings to the notice of the Court that: "In compliance of above directions, the Commission issued directions to the President/ General Secretary/ Chairperson/ Convenor of all recognized National and State Political Parties vide Letter No. 3/4/2020/SDR/Vol.III dated 06.03.2020. Instructions in this regard were also issued to the Chief Electoral Officers of all States and Union Territories vide Letter No. 3/4/2020/SDR-Vol.III dated 19.03.2020 and Letter No. 3/4/2019/ SDR-Vol. IV dated 16.09.2020. Furthermore, the Commission also published "the Guidelines on Publicity of Criminal Antecedents by Political Parties and Candidates" in August, 2020 encapsulating all the instructions and Formats issued in this regard [Annexed herewith as Annexure R/1]. The Commission also directed the Chief Electoral Officer, Bihar vide Letter No. 464/BH-LA/ES-I/2020/173 dated 17.10.2020 to ensure compliance with the above noted directions of the Hon'ble Supreme Court in the General Elections to Bihar Legislative Assembly-2020 held between 28.10.2020 and 07.11.2020 [Annexed herewith as Annexure R/2] In compliance of the directions given by the Hon'ble Supreme Court vide Judgement and Order dated 13.02.2020 and in pursuance to Commission's directions dated 17.10.2020, as per the report submitted by CEO Bihar [Annexed herewith as Annexure R/3] out of 10 recognized political parties which contested General Elections to the Bihar Legislative Assembly-2020, 08 political parties submitted information about criminal antecedents of the contesting candidates in Format C-8 to the Commission [Annexed herewith as Annexure R/4] and only 02 political parties namely Communist Party of India (Marxist ) and Nationalist Congress Party that fielded 04 and 26 candidates respectively with criminal antecedents, did not furnish the requisite information in the prescribed format to the Commission. It is pertinent to note that the Commission issued the Press Note announcing the schedule of the General Elections for Bihar Legislative Assembly on 25.09.2020. As per the said schedule, the last date for making nominations was as under: JUDGEMENT_15_LAWS(SC)8_2021_1.html The following eight political parties have submitted the requisite information in the prescribed format in phase wise manner as below: JUDGEMENT_15_LAWS(SC)8_2021_2.html As per the Format C7 and C8 submitted by these 08 Political Parties, a total of 427 candidates with criminal antecedents participated in the General Elections for the Legislative Assembly of Bihar 2020 on the symbol of these political parties. As per the Report received from CEO, Bihar, a total of 469 candidates with criminal antecedents participated in the General Elections for the Legislative Assembly of Bihar 2020 on the symbol of 10 recognised political parties, i.e. including Communist Party of India (Marxist) [04] and Nationalist Congress Party [26] which did not file the Format C-8 with the Election Commission of India. The details of the information submitted in format C-7 and C-8 by the political parties in respect of candidates having criminal antecedents who contested in General Election to Legislative Assembly of Bihar, 2020 is annexed herewith as Annexure R/5." ;