- (1.) We treat the Writ Petition as a Special Leave Petition and grant leave under Article 136 of the Constitution.
(2.) The appeal is allowed and the impugned order of the Speaker dated 23.7.1990 is quashed for the reasons to be set out in the detailed judgment to follow. There will be no order as to costs.
(3.) Later - After the above order was pronounced, Mr. R.K. Garg, the learned counsel for the Speaker, contended that fresh notice should be directed to be served on the respondents after grant of special leave. We do not find any merit in this contention. During the hearing of the case it was reiterated time and again that the matter was being finally heard for disposal of all the points arising in it and the parties should address their full arguments on all the questions arising in the case for its final disposal. The learned counsel for the Speaker had, during the hearing, stated that the argument on his behalf would be confined only to the question of jurisdiction. The ob tion now raised is, therefore, rejected.;