The case of Rameshwar Prasad vs Union of India revolves around the political turmoil in Bihar following the state elections in February which resulted in a hung assembly No party ... or alliance could secure the majority of seats in the - member House The Governor recommended President's rule in the state under Article keeping the assembly in 'suspended animation ' Later the Governor recommended the dissolution of the existing Assembly leading to widespread protests and legal challenges Rameshwar Prasad and other MLAs filed a petition before the Supreme Court challenging the constitutionality of the Presidential Proclamation dissolving the Assembly