- (1.) Mr. Shanti Bhushan, learned senior counsel appearing on behalf of the State of Tamil Nadu has produced a letter dated 4.5.92 written by Shri C.S. Janakiraman, Secretary, Tamil Nadu Legislative Assembly giving the information required by this Court by order dated 1.5.92. In the said letter it has also been mentioned as under:- "Tamil Nadu Legislative Assembly met on 4.5.92 and passed a resolution (Copy enclosed). Thereafter, the Hon'. Speaker ruled that the Secretary, Legislative Assembly need not appear before the Supreme Court and the Legal Officers of Tamil Nadu Government at New Delhi will apprise the correct legal and constitutional position and well established conventions of the House and to furnish the required information before the Supreme Court i as directed by the Court."
(2.) Prima facie we think that the aforesaid resolution directing the Secretary, Legislative Assembly not to appear before the Supreme Court is clearly contrary to the direction given by this Court on 1.5.92 and we consider it necessary to decide this question. In these circumstances we direct the Office to request the Attorney General of India to appear and assist the 2 Court on 8.5.92 on the above issue. We also consider it necessary for the State of Tamil Nadu to be impleaded as a party for which the petitioners shall take necessary steps of impleading the State of Tamil Nadu as a party.
(3.) List the petition on 8.5.92.;