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Hon'ble Mr. Justice Mr. Sachin Sachdeva has passed an order giving permission to the Jawaharlal Nehru University Administration to notify the election results in accordance with Lyngdoh Committee recommendations. It passed the order on Tuesday while disposing two petitions by two students, who had alleged that their nomination for polls were illegally rejected for election. The Delhi High Court on Tuesday permitted the JNU election committee to declare the results of the students union polls held on September 6. The court had restrained the varsity from notifying the election results till September 17.It contended that the seats of councillors have been reduced despite the recommendation of the Lyngdoh Committee which states that each college/school/department has to have representation in the student body. Jawaharlal Nehru University Students Union polls were on September 06, 2019 where the fate of 14 candidates who were contesting the election was on stake.
A large number of students participated in the campus election so much so that the ground was full of voters. The pick temporal order within the field was from morning nine am to five pm. While the first plea had said that the mode of elections, the students' representations, frequency and duration of the election process, eligibility criteria for candidates, code of conduct for candidates and election administrators were accepted by the Supreme Court also. The plea, by Anshuman Dubey and Anuj Kumar Dwivedi, had sought to highlight that the EC had reduced the number of councillor seats from 55 to 46, and that no councillor seat had been left for one school. Dubey in his plea filed through advocate Barun Kumar Sinha said as per the Lyngdoh Committee’s report, each college/school/department has to have representation in the student body. The court on Tuesday disposed of the two petitions.It also asked the Grievance Redressal Cell of JNU to decide on the complaints — if any — filed with it alleging violations of Lyngdoh Committee recommendations during the polls, and act ‘strictly’. It had additionally told JNU Standing Counsel Monika Arora and advocate Harsh Ahuja that once “declaration of result, it has to be placed before the university and a notification has to be issued by the university acceptive the result, and it's solely once (this) that the freshly nonappointive student body will take charge”.
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