NARSINGOJU VISHAL Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) Petitioners seek a mandamus directing the respondents to re-conduct the Student's Union Elections of the Delhi University.

(2.) It is contended by the petitioners that they were eligible voters duly admitted to the 3rd Year of Law Centre - I of Faculty of law, Delhi University and when they attempted to cast their votes, they were prevented from casting their votes.

(3.) Petitioners, who appear in person, submit that no reason was communicated to the petitioners as to why they were prevented from casting their votes. It is pointed out that representations/complaint was given to the Grievance Redressal Cell on 12.09.2019. Thereafter, an email has been sent on 14.09.2019 and 16.09.2019, however, till date no communication has been received and no action has been taken on the said complaint.