SUNNY CHHILLAR Vs. UNIVERSITY OF DELHI AND ANR.

JUDGEMENT

(1.) The brief facts of the case as alleged by the petitioner are:

(2.) The entire case hinges upon interpretation of clause No.6.10.4 of the recommendation of the Lyngdoh Committee, stated as under:- "6.10.4 In the event of the office of any major post of office bearer falling vacant within two months of elections, re- elections should be conducted; otherwise the Vice President may be promoted to the post of President and Joint Secretary to the post of Secretary, as the case may be."

(3.) It is submitted by the learned senior counsel for the petitioner even if we go by clause 6.10.4 of the Lyngdoh Committee recommendations as accepted by the Supreme Court and upon which even the respondent No.1 University places its reliance on, the respondent No.1 is bound to order fresh elections for the post of President.