VEDANSH PANDEY Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) W.P.(C) 10057/2019 & CM APPL.41593/2019 (for interim directions)

(2.) It is contended by the petitioner that he was an eligible voter duly admitted to the 3 rd Semester of Law Centre I of Faculty of law, Delhi University and when he attempted to cast his vote, he was prevented from casting his vote.

(3.) Petitioner, who appears in person, submits that no reason was communicated to the petitioner as to why he was prevented from casting his vote. It is pointed out that a representation/complaint was made to the Grievance Redressal Committee, Law Centre-I on 12.09.2019, i.e., the date of polling which was also followed by an e-mail dated 13.09.2019. However, till date, neither his representation has been disposed of nor any communication has been received by him with regard to his complaint.