ANSHUMAN DUBEY Vs. JAWAHAR LAL NEHRU UNIVERSITY

JUDGEMENT

(1.) Learned counsel appearing for the Jawaharlal Nehru University has filed a preliminary affidavit in Court in W.P.(C) 9707/2019. Same is taken on record. Learned counsel submits that the same counter affidavit is also adopted in W.P(C) No.9747/2019.

(2.) Petitioners seek a mandamus thereby directing the respondent to hold the elections of Jawahar Lal Nehru University Students Union in accordance with the recommendations of the Lyngdoh Committee's report.

(3.) Lyngdoh Committee was constituted by the Ministry of Human Resources Development, Government of India in terms of order of the Supreme Court dated 12.12.2005 in University of Kerala vs. Council, Principals, Colleges, Kerala & Ors., SLP (C) 24295/2004 and other connected petitions.