- (1.) This writ petition filed as PIL, seeks intervention of this Court to restrain the President of India to "forcibly" extract resignations from various Governors and Lt. Governors, Respondents 3 to 29, and further for a direction to the President not to accept the "involuntary" resignations of the Governors and Lt. Governors submitted in January 1990.
(2.) The prayers in this writ petition are as follows: "(A) Issue a writ of mandamus or any other appropriate writ order or direction quashing the resignations of the respondent Governors and Lt. Governors. (B) Issue a writ of mandamus or any other appropriate writ order or directions restraining the President from accepting the involuntary and forced resignations of Governors and Lt. Governors. (C) Declare that the communication of the President seeking the resignations of Governors and Lt. Governors is ultra vires the Constitution of India. "
(3.) The writ petition was referred to the Constitution Bench by an order of a two-Judge Bench of this Court dated 9-2-1990 having regard to the importance of the question concerning the interpretation of Article 156 of the Constitution in the context of the scheme of Chapter II of the Constitution of India.;