DEEPAK NEGI Vs. ASHOK KHARE

JUDGEMENT

(1.) THE four writ petitioners above have impugned action of the chief Election Officer in deleting their names in the list of candidates for the Delhi University Students Union (hereinafter referred to as dusu, for short) Elections 2009-10.

(2.) BY Press Release dated 8th August, 2009, the schedule for elections to DUSU was announced by the Vice Chancellor in his capacity as the Patron. The Schedule of Election is as under :-

(3.) THE Supreme Court in University of Kerala versus Council, principals', Colleges, Kerala and others (2006)9 SCALE 493 has passed an interim order on the basis of the recommendations made by Mr. J. M. Lyngdoh for conduct of Students Union Elections in India. Subsequently, Delhi University issued Code of Conduct for candidates contesting DUSU elections, 2009-10 based on the directions of the Supreme Court.