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Recently, a number of writ petitions were brought before the Supreme Court bench consisting of Chief Justice Dipak Misra, Justice DY Chandrachud and Justice AM Khanwilkar in order to bring about a change in the existing system which was of ward-wise revelation with cluster counting for election results. The petitioner's counsel held that the introduction of Totaliser would bring a drastic change not only in counting votes but considering the interest of the public, it would instill a sense of security among the voters and also keep a check on malpractices.
After hearing this issue, the Additional Solicitor General Maninder Singh had communicated the stance taken by the Centre i.e., the Centre was against the introduction of the Totaliser as it held that the same issue was discussed on 7th September, 2016 in front of the National political leaders and the Election Commission of India but the UOI disapproved the change.
The Attorney General KK Venugopal held that the practice of counting the votes was always as per the Rule 59A of the Conduct of the Election Rules, 1961. Senior Counsel, Meenakshi Arora who appeared on behalf of the ECI was the only one who was in favor of the Totaliser, said that the system was for the benefit of the voters in order to protect their right to privacy and secrecy which was previously conferred in NOTA (None of the above) case. Based on the list of writ petitions which dealt with the above-mentioned issue, the Supreme Court bench decided for a final disposal of all the petitions relating to the issue on 12th February 2018.
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