SAKSHI Vs. JAWAHARLAL NEHRU UNIVERSITY

JUDGEMENT

(1.) This is an application filed under Order 1 Rule 10 (2) CPC seeking intervention/impleadment of (i) Aishe Ghosh and (ii) Md. Danish. CM APPL.16323/2024 (filed under Order 1 Rule 10 (2) CPC for intervention and directions)

(2.) With the consent of the parties, the application is allowed. Consequently, the applicants i.e. Aishe Ghosh and Md. Danish are impleaded as respondent nos.3 and 4 respectively.

(3.) The present petition has been filed by the petitioner being aggrieved with the procedure adopted by the respondents for constituting the Election Committee ('EC') for the purpose of elections of the Students Council and office bearers of the Jawaharlal Nehru University Students Union ('JNUSU') for the academic year 2023-24 [hereinafter referred to as the impugned elections]. In this context, the petitioner has impugned the notification dtd. 16/2/2024 whereby it was recorded that the respondent nos.3 and 4 have been authorised by the University General Body Meeting ('UGBM') to conduct the General Body Meeting ('GBM') in the various constituent schools of the Jawaharlal Nehru University (JNU) for electing the members of the 'election committee'for the purpose of the impugned elections.