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In the ongoing diplomatic showdown between India and UK, India’s candidate Justice Dalveer Bhandari has been re-elected [for the term 2018-2027] as a Judge in the International Court of Justice.
Justice Bhandari made to the bench by getting 183-193 votes in the General Assembly and securing all the 15 votes in the Security Council in the election held at the UN headquarters in New York.
In the neck-and-neck fight between Britain's Christopher Greenwood and India’s Dalveer Bhandari, India filled the last vacancy after a letter released by the UK mission to the UN announcing that Sir Christopher Greenwood has taken his name back from the race.
Although during the last round of voting at the UN General Assembly (UNGA), UK was threatening to use its power as the permanent member of the UN Security Council (UNSC) to end the process of voting but was not successful in doing the same.
Among all the 12 rounds, at previous rounds of voting, Bhandari enjoyed overwhelming support of GA with near 2/3rd majority (121 countries favoured him over Britain's candidate) but Greenwood was managing to negate it with a slender lead in the 15-member SC with help from the permanent members of the Council.
There have been many such deadlocks in the past too in election of ICJ judges, most recently in 2014 and 2011, but these were always resolved by more rounds of voting. In all previous cases of a deadlock, balloting took place in many more rounds than what has been completed this time. And on each such occasion, the candidate who was consistently leading in the GA was ultimately elected.
Surprisingly, this will be for the first time in the 71 year’s history of ICJ that Britain will not have a judge in the most powerful Court of United Nations.
Justice Bhandari was first appointed as a Judge in ICJ on 19 June 2012.
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